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 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(3) in The G. H. Raisoni University, Amravati, Act, 2018

(3)The Chairperson for the committee mentioned under sub-section (2) shall be a Retired Justice of the Supreme Court or Retired Chief Justice of any High Court. The Chairman of the Committee shall be a person who is recommended by the Hon'ble High Court at Mumbai.