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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Haryana - Subsection

Section 1A(4) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(4)The Pro Vice-Chancellor in the absence of the Vice-Chancellor shall have the power to convene or cause to be convened meeting of the Court, Executive Council, Academic Council, Finance Committee, Selection Committee, Establishment Committee, Planning Board and any other authority or body of University.