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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

State of Rajasthan - Subsection

Section 24C(3) in The University of Rajputana (Second Amendment) Act, 1950

(3)The Dean shall have the right to be present and speak at the meetings of the Boards of Studies relating to his Faculty but not to vote thereat unless he is a member thereof.