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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(w) in Kashmir and Jammu Universities Act, 1969

(w)to delegate, whenever necessary, appropriate financial and administrative powers to the Vice-Chancellor, the Pro-ViceChancellor, the Registrar, the Head of the Post-graduate Departments, the Controller of Examinations or any other officer of the University concerned.