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 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(3)For constituting the committee under sub-section (2), the Chancellor shall, six months before the expiry of the term of Vice-chancellor, call upon the Board of Management and the Secretary of the Department of Health and Family Welfare of the State Government to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate the person on behalf of category (b) or (c) or for both, as the case may be.