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 36] [Entire Act]

Union of India - Subsection

Section 36(3) in Banaras Hindu University Act, 1915

(3)Every such college or institution shall be inspected, at least once every year by a Committee appointed by, [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council and the report of that Committee shall be submitted to [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council which shall forward the same to the Executive Council, with such recommendations as it may deem fit to make. The Executive Council, after considering the report and the recommendations, if any, of [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council, shall forward a copy of the report to the Managing Body of the college or institution with such remarks, if any, as it may deem fit, for suitable action.