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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(2) in Tripura Board of Secondary Education Act, 1973

(2)In the event of suspension, all the members of the Board and its committees including the President shall vacate their offices, and the State Government shall appoint an Administrator who will exercise all the powers of the Board during the period of suspensions.CHAPTER - V Officers of the Board and their Powers and Functions