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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(3) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(3)The Vice-Chancellor shall be responsible, working through the appropriate officers and staff of the University, to see that there is an appropriate inter-relation in the different curricula and courses offered in the different faculties of the University so as to avoid unnecessary duplication of functions between Faculties of the University and pro vide the students with the best course offerings and Faculty contacts feasible within the University's resources and talents.