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 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(3) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(3)If the Planning and Evaluation (Monitoring) Board of the University decides to consider the application, it may direct a local inquiry to be made by a competent person or persons having specialized knowledge in the subject or field concerned. After considering the report of such inquiry, and making such further inquiry, as it may think necessary, the Planning and Evaluation (Monitoring) Board of the University shall submit to the Academic Council the proposal to grant or reject the application, in part or in whole.