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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(4)Where a temporary vacancy of a Chairman occurs, by reason of leave, illness or other cause, the State Government may appoint another person to be Chairman on such salary, allowances and other conditions of service as shall be determined by the State Government.