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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(3) in The Hemchandracharya North Gujarat University Act, 1986

(3)Each Board shall consist of at least four members:Provided that, where the number is less than four, the Vice-Chancellor shall nominate such number of members, as may be necessary to make-up the deficiency subject, however, to the condition that the total number of co-opted and nominated members shall not exceed three.