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] [Entire Act]

State of Madhya Pradesh - Section

Section 226 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

226.

The Committee of Courses shall submit their recommendation regarding books to the Chairman and the Chairman shall finally approve the list of the recommended books, which shall be published in the relevant prospectus. In case prescription of books, the Chairman shall send the recommendation to State Government under Section 4 (1) of the Madhya Pradesh Prathmik, Middle School Tatha Madhyamik Shiksha (Pathya Pustakon Sambandhi Vyavastha) Adhiniyam, 1973.