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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(2)The Minister/State Minister, Incharge of Archaeological and Museum Department shall be ex-officio Chairman of the Board and when he is absent or for any other reason he is unable to act, the Dy. Minister of Education, Rajasthan shall act as Chairman. The Director shall be the member-Secretary of the Board.