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 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(7) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(7)During the absence of the Chairman due to leave, illness, or any other cause, the Full Time Member nominated by the Chairman shall discharge functions and duties of the Chairman.