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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in Indian Institute of Teacher Education, Gujarat Act, 2010

(1)Where in the opinion of the State Government, the affairs of the University or institution are carried on in a manner detrimental to the object of the establishment of the University or to its finances or to public interest, the State Government may cause to be made a full and complete investigation into the affairs of the University or institution by appointing a committee for this purpose.