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 2] [Entire Act]

State of Haryana - Subsection

Section 2(6) in The Haryana Board of School Education Act, 1969

(6)The Board may co-opt not more than two persons on account of their distinction in the subjects of study included in the prescribed courses as co-opted members for any special purpose, but no such member shall have a right of vote.