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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(1)(v) in Srinagar and Jammu Cluster Universities Act, 2016

(v)to delegate, whenever necessary, appropriate financial and administrative powers to the Vice-Chancellor, the Registrar, the Principals of Constituent Colleges, the Heads of the Postgraduate Departments, the Controller of Examinations or any other officer of the Cluster University concerned.