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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(x) in The Chanakya National Law University Act, 2006

(x)To make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and fixation of their fees, emoluments and travelling and other expenses;