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 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5) in The Maharashtra University of Health Sciences Act, 1998

(5)It shall be the duty of the Vice-Chancellor to ensure Chat the provisions of the Act, Statutes, Ordinances, Rules and Regulations are strictly observed and that the decisions of the authorities, bodies and committees which are not inconsistent with the Act, Statutes, Ordinances, Rules or Regulations are properly implemented.