Section 5(1)(b) in The Manipur Higher Secondary Education Act, 1992

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(b)Members to be nominated :

(i)One principal from the Degree Colleges.

(ii)One Principal from the Colleges having plus two courses.

(iii)One Principal from the Higher Secondary Schools.

(iv)One Principal from the Girl's Colleges or the Girl's Higher Secondary Schools.

(v)One Principal from the Aided Colleges.

(vi)One Teachers representative from the Colleges.

(vii)One Teachers representative from the Higher Secondary Schools.

(viii)One representative of the Manipur University on the recommendation of the Vice-Chancellor.

(ix)One representative of the Manipuri Sahitya Parishad.

(x)One Educationist who is not a Government employee.

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