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State of Assam - Section

Section 23 in The Assam Secondary Education Act, 1961

23. Exercise of powers delegated by the Board to Committee.

- All matters relating to exercise of powers conferred upon the Board by this Act which are by regulations delegated to any Committee appointed under Section 22 shall stand referred to that committee, and the Board before exercising such powers shall receive and consider the report or recommendation of the Committee with respect to the matter in question.