Section 84(2)(a) in The Hemchandracharya North Gujarat University Act, 1986

[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2)(a) in The Hemchandracharya North Gujarat University Act, 1986

(a)subject to the provisions of this Act, and the approval of the Chancellor-

(i)make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business,

(ii)draw up any rules, that may be necessary for regulating the method of elections to the aforesaid authorities,

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State of Gujarat - Subsection

Section 84(2)(a) in The Hemchandracharya North Gujarat University Act, 1986