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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5) in The U.P. Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012

(5)For the constitution of the Board referred to in clause (2), the Committee of Courses concerned will propose five times the names of the required number: The Chairman will appoint the required number of members for each group out of the said panel provided that if, in his opinion, it is necessary for obtaining the services of eminent scholars and subject experts, he may appoint persons from outside the panel.