Section 13(5)(ii) in Brij University, Bharatpur Act, 2012

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State of Rajasthan - Subsection

Section 13(5)(ii) in Brij University, Bharatpur Act, 2012

(ii)After examining the note of dissent reported under sub-clause (i), the Chancellor or the officer authorized in this behalf by him or her, may make such interim or final order as he or she thinks fit, which shall be binding on the University: Provided that if no such interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Board or, as the case may be, Vice-Chancellor may proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up.

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State of Rajasthan - Subsection

Section 13(5)(ii) in Brij University, Bharatpur Act, 2012