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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(5)(b) in Bhakta Kavi Narsinh Mehta University Act, 2015

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service, such person shall be entitled to prefer an appeal to the Executive Council, within a period of thirty days from the date on which notice of such action is communicated to him.