Section 20(3)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(iii)to consider the periodical statement of accounts and to review the finances of the University, from time to time; and to consider re- appropriation statements and audit reports and to make recommendations to the Executive Council; and

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State of Punjab - Subsection

Section 20(3)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006