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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2)(a) in The Hemchandracharya North Gujarat University Act, 1986

(a)For the purposes of sub-section (1) the Chancellor shall appoint a committee which shall consist of the following members, namely:-
(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellors of all the Universities established by law in the State of Gujarat;
(ii)one member to be nominated by the Chancellor;
(iii)one member to be nominated by the Chairman of the University Grants Commission.