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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(3) in Veer Narmad South Gujarat University Act, 1965

(3)Each Board shall consist of at least four members.Provided that where the number of members is less than four, the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency, subject, however to the condition that the total number of co-opted and nominated members shall not exceed three.