Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(c) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999

(c)
(i)The first Planning Board shall consist of not more than ten members who shall be nominated by the Chancellor and they shall hold the office for a term of two years.
(ii)The Planning Board shall in addition to the powers and functions conferred on it by this Act, exercise the powers of the Academic Council, until the Academic Council is constituted under the provisions of this Act and the Statutes, and in the exercise of such powers, the Planning Board may co-opt such members as it may decide.