Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra State Council of Examinations Act, 1998

(1)The State Council may, with the approval of the Government, appoint such other officers and employees, as it considers necessary for the efficient performance of its functions and the functions of the Regional Councils under this Act.