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State of Uttar Pradesh - Section

Section 18 in Uttar Pradesh State Universities Act, 1973

18. Other Officers

. - The powers of officers of the University other than the Chancellor, the Pro-Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor, [the Finance Officer, the Registrar and the Controller of Examinations, if any appointed,] [Substituted by Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).] shall be such as may be laid down by the Statutes and the Ordinances.[Chapter IV-A] [Chapter IV-A Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).] Co-Ordination Council And Central Board Of Studies