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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(2) in Himachal Pradesh Technical University Act, 2014

(2)If the Board does not accept the recommendations of the Selection Committee, it shall refer the recommendations back to it with reasons for reconsideration and if the Board does not accept the reconsidered views of the Selection Committee, the matter shall be referred to the Chancellor with reasons, and the decision of the Chancellor thereon shall be final.