Section 41(2)(b) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(b) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018

(b)affecting the conditions and mode of appointment and duties of examiners and the conduct or standard of examinations or any course of study except in accordance with a proposal of the Faculty concerned and unless a draft of such Ordinance has been proposed by the Academic Council, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 41(2)(b) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018