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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Haryana Board of School Education Act, 1969

(3)The Chairman of the Board and, in his absence, the Vice-Chairman of the Board, and in the absence of both, a person elected by the members from amongst themselves, shall preside at a meeting of the Board.