Section 53(4)(vii) in First Statutes of the University of Udaipur

[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(4)(vii) in First Statutes of the University of Udaipur

(vii)Immediately on the death of a nominee in respect of whom any special provision has been made in the nomination under part (a) of sub-clause (vi) above or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of part (b) of sub-clause (vi) above or the provisions thereto, the subscriber shall send to the Comptroller a notice in writing cancelling the nomination, together with fresh nomination made in accordance with the provisions of these Statutes.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 53(4)(vii) in First Statutes of the University of Udaipur