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 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2) in Uttar Pradesh Private Universities Act, 2019

(2)The records of the students admitted to the different courses of the University and their results and the records of the students not appearing in the examinations shall be provided to the Uttar Pradesh Higher Education Council. The final degree shall be conferred to the students with approval of the Uttar Pradesh Higher Education Council. The names of the persons to be awarded the degrees shall be submitted to the Uttar Pradesh Higher Education Council before 30 days of the date of convocation and the Council shall approve the list. In case approval of the Council is not communicated to the University within 20 days, the list shall be deemed to be approved.