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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in The First Statutes of the National Institutes of Technology

(7)Whenever it is proposed to deviate from the principle of rotation, such appointment shall be made only with the prior approval of the Chairperson Board of Governors and for reasons to be recorded in writing and shall also be reported to the Senate and the Board, along with reasons for deviation, in their next meetings.