Section 22(2)(c) in Rajasthan Sanskrit University Act, 1998

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(c) in Rajasthan Sanskrit University Act, 1998

(c)any of the two Boards of Studies may, as and when required by the Academic Council or Executive Council, hold a joint meeting, with the prior approval of the Vice-Chancellor, and both shall submit a joint report on the matter concerned. In such cases they shall elect one of the two conveners as the Chairman of the Joint meeting; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 22(2)(c) in Rajasthan Sanskrit University Act, 1998