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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Karnataka - Subsection

Section 111(2) in Karnataka Education Act, 1983

(2)Each Advisory Committee shall consist of such number of official and non-official members, not exceeding nine, as may be prescribed. The State Government shall appoint one of the members to be the Chairman of each Committee and also appoint Secretary to each Committee.