Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(2) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010 (2)The Commission may appoint such officers and employees as it considers necessary, for the efficient performance of the functions of the Commission, after approval of the State Government.
