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 26] [Entire Act]

NCT Delhi - Subsection

Section 26(2) in The Delhi School Education Rules, 1973

(2)Any vacancy in the membership of the Committee, whether caused by resignation or by any of the reasons specified in sub-rule (1), or by death, shall be tilled in the same manner in which the member who has vacated office was nominated and the person so nominated shall hold office for the remainder of the term of office of the member in whose place he is nominated.