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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(xiii) in Jharkhand University of Technology Act, 2011

(xiii)The Controller of Examinations.
(II)The Vice-Chancellor shall be the Chairman of Executive Council and shall preside over all its meetings.
(III)The Registrar shall act, as Member Secretary to the Executive Council
(IV)The Business of the Executive Council shall be conducted in such manner and according to such Rules of procedure as may, from time to time, be prescribed by the Rules of the University.
(V)A member of the Executive Council shall be entitled to receive such daily and travelling allowances as may from time to time, be prescribed but shall not be eligible for any remuneration.
(VI)No person who has become or has been nominated as member of the Executive Council as the holder of a particular appointment or office shall continue to be a member of the Executive Council on his ceasing to be the holder of that particular appointment or Office.
(VII)