Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1)(b) in Children's University Act, 2009

(b)till the Executive Council is constituted, the teachers of the University may be appointed by the Advisory Committee referred to in sub-section (2) of section 47 with the approval of the State Government on the recommendation of the Selection Committee consisting of the following persons, namely:-
(i)the Vice-Chancellor,
(ii)a nominee of the Chancellor,
(iii)three experts to be appointed out of a panel of experts drawn by the Advisory Committee.