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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(ii) in The First Statutes of the National Institutes of Technology

(ii)[ Director or Deputy Secretary or his nominee dealing with the National Institutes of Technology in the Ministry and Director or Deputy Secretary or his nominee dealing with Finance of the National Institutes of Technology in the Ministry as Ex-Officio Members of the Central Government.] [Substituted 'one member nominated by the Central Government not below the rank of Director or Deputy Secretary;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]