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 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(2)
(a)There shall be at least seven meetings of the Executive Council in a year including one meeting for discussing and approving the financial estimates (budget) of the University.
(b)The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than five members of the Executive Council, convene a special meeting of the Executive Council, within twenty one days of the receipt of such requisition.
(c)When a date has been fixed for the meeting of the Executive Council by the Vice-Chancellor under clauses (a) and (b) of sub-section (2), the Register shall give ten clear days notice in writing to the members of the Executive Council of such meeting.