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 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(5) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(5)Any member of the Board may propose to the Board, the draft of any new Statute or amendment to existing Statute. The Board may either accept or reject the proposal, if it relates to a matter not falling within the purview of the Academic Council. But in case, such draft relates to matter within the purview of the Academic Council, the opinion of the Academic Council shall be obtained and considered by the Board before taking appropriate decision in the matter.