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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(9) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(9)The other terms and conditions of services of the Chairman and the members, mode of authentication of orders and decisions of the Regulatory Commission and instrument issued by the Regulatory Commission, procedure for meeting of the Regulatory Commission, recruitment and service conditions of the stall of the Regulatory Commission, temporary association of persons with the Regulatory Commission for particular purpose, fund of the Regulatory Commission, its budget, annual report, accounts, audit and such other matter as may be required for proper functioning of the Regulatory Commission shall be provided in the rules made by the State Government in this regard.