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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in J.C. Bose University of Science and Technology, YMCA, Faridabad Act, 2009

(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council :Provided that no Ordinance shall be made -
(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations; and
(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless the draft of such an Ordinance has been proposed by the Academic Council.