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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(3) in The Delhi School Education Act, 1973

(3)The Advisory Board constituted under sub-section (2) shall include
(a)Heads of recognised private schools;
(b)representatives of the organisations of teachers of the recognised private schools;
(c)managers of the recognised private schools;
(d)representatives of parents or guardians of students of recognised private schools; and
(e)eminent educationists.