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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in University of Rajasthan Act, 1946

(2)If any examiner is unable to act for any cause and fresh appointment cannot be made in time in the manner prescribed by sub-section (1), the Vice-Chancellor shall have power to appoint another examiner to fill the vacancy and shall communicate such appointment to the Syndicate.