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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(b) in Indian Institute of Teacher Education, Gujarat Act, 2010

(b)The Chancellor, in the interests of the University, may direct the Standing Committee to look into the matter of disqualification of any member of the University, authority, body or committee, the conduct of any nominated or appointed or co-opted member if he thinks it is against the smooth functioning of the University.