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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in Gujarat Biotechnology University Act, 2018

(1)The Director General shall be appointed by the Chairman with the prior approval of the State Government, through a process wherein the Board shall recommend a panel comprising of up to three names based on the recommendations of a Search-cum-Selection Committee constituted by the Board in the manner as may be prescribed by regulations.