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Union of India - Section

Section 26 in Banaras Hindu University Act, 1915

26. Boards and Committees. - The Court, the Executive Council, the Academic Council or and Faculty may appoint boards or committees consisting of members of the authority making such appointment and such other persons (if any) as that authority in each case may think fit; and any such board or committee may deal with any subject assigned to it subject to subsequent confirmation by the authority which appointed it.