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State of Uttar Pradesh - Section

Section 15 in The U.P. Board of Madarsa Education Act, 2004

15. Powers and duties of the Chairperson of the Board.

(1)It shall be the duty of the Chairperson of the Board to ensure the observance of this Act and the regulations, faithfully and he shall have all the powers necessary for this purpose.
(2)The Chairperson of the Board shall exercise such other powers as may be prescribed by the regulations.