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 19] [Entire Act]

State of Bihar - Subsection

Section 19(8) in Bihar Agricultural University Act, 2010

(8)The Chancellor shall communicate to the University the view of the State Government with reference to the result of such inspection or enquiry and after ascertaining the opinion thereon of the University, advice the University, upon the action to be taken and fix a time limit for taking such action.