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State of Punjab - Section

Section 10 in The Punjab School Education Board Business Regulations

10. [ Regulations. [Substituted vide Board's resolution No. 4(2) dated 6.1.1987.]

- The Board shall appoint annually a Regulations Committee consisting of the Chairman, the Vice-Chairman, the Advocate General or the Legal Remembrancer whosoever happens to be member of the Board and two other members to be elected by the Board. All draft Regulations shall be examined by the Committee and submitted to the Board with its recommendations. A copy of regulations passed by the board shall be submitted to the Government for information]