Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(2) in International Institute of Information Technology (IIIT) University Act, 2013

(2)The Director of the Institute shall not be removed from office without charges being served on him specifying the grounds for the proposed removal from office, with an opportunity being afforded to him to explain his conduct and reply to the charges.