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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(ii) in First Statutes of the Jai Narayan Vyas University Jodhpur

(ii)the officer has been convicted by a court of law of an offence which in the opinion of the Senate, the Syndicate or the Academic Council, as the case may be, involves moral turpitude: