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State of Madhya Pradesh - Section

Section 26 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

26.

If in the opinion of the Chairman, a Committee, under any of the regulations or bye-laws, is not sufficiently representative of different interest or of the subject to be treated by the Committees, he may, notwithstanding anything contained in the regulations or bye-laws, nominate additional members of the Committee.