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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(ii) in The University of Rajputana (Second Amendment) Act, 1950

(ii)to propose to the Syndicate ordinances concerning admission to the University or to its examinations, courses of study and curricula schemes of examination, and attendance; provided that proposals regarding courses of study and curricula and schemes of examination shall be made after considering the reports, when necessary, of the Faculty or Faculties concerned;