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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(5)(d) in Uttar Pradesh State Universities Act, 1973

(d)[ The Chancellor or the Vice-Chancellor, as the case may be, may intimate in a specified order, a larger number of names of experts than required under sub-section (4) for serving as his nominees on the Selection Committee. In such case, on any person whose name appears higher in the specified order not being available for a meeting of the Selection Committee, a person whose name appears nearest lower in the specified order shall be requested to serve on the Committee.] [Inserted by Uttar Pradesh Act No. 29 of 1974.]