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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3) in The Gauhati University Act, 1947

(3)Where power is conferred upon the Chancellor by this Act or by the Statutes to nominate persons to the authorities of the University or other bodies thereof, the Chancellor shall, to the extent necessary nominate persons to represent the interest of the minorities, Scheduled Tribes and Scheduled Castes and interests not otherwise represented.