Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(b) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(b)A person associated with it by the commission under sub-section (a) for any purpose may be invited by the Commission to take part in the discussions relevant for the purpose, or in any meeting of the Commission in which the relevant purpose is included as an agenda item of the meeting of the Commission. But such person shall not have a right to vote at a meeting of the Commission and shall not be a member for any other purpose.