Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(ii) in Bihar Elementary School Education Committee Act, 2007

(ii)One such donor who himself or whose ancestors have donated land for the school will be one of the elected members from among the non-parent members. Care will be taken to elect a person with clean and undisputed reputation under this category. If such person is not available, a general member will be duly elected.