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 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(2) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(2)The committee shall consider the fees structure prepared by the University and if it is satisfied that the proposed fees is-
(a)sufficient for:-
(i)generating resources for meeting the recurring expenditure of the University; and
(ii)the saving required for the further development of the University; it may approve the fees structure.