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Cinematograph Act, 1952 Constitution of advisory panels (1) The Central Government shall constitute an advisory panel at each of the regional offices of the Board. (2) An advisory panel constituted under sub-rule (1) shall consist of such number of members as the Central Government may, after consultation with the Board, determine. (3) The Central Government may, after consultation with the Board, appoint any person whom it thinks fit to be a member of an advisory panel: PROVIDED that the Central Government may dispense with such consultation in respect of such number of members not exceeding one-third of the total number of the members of the advisory panel, as that government thinks fit: [PROVIDED FURTHER that there shall be due representation to women in an advisory panel.]    |
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