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[Cites 0, Cited by 0] [Section 109A(3)] [Section 109A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 109A(3)(a) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(a)District Authority which shall include the Collector, the Superintendent of Police and the District Education Officer in consonance with the directions contained in order dated 29th March, 2001 passed in MCC No. 203/2001 by the Hon'ble High Court, Jabalpur, shall send recommendations to the Board for fixation of centres by 30th November each year.