1 [5B. State Board. -- (1) The Central Government may, after consultation with the Government of any State, by notification in the Official Gazette, constitute for that State a Board of Trustees (hereinafter in this Act referred to as the State Board) in such manner as may be provided for in the Scheme. (2) A State Board shall exercise such powers and perform such duties as the Central Government may assign to it from time to time. (3) The terms and conditions subject to which a member of a State Board may be appointed and the time, place and procedure of the meetings of a State Board shall be such as may be provided for in the Scheme.]Open in Lexace · Ask the AI about this section
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