Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(4)(a) in Jagat Guru Nanak Dev Punjab State Open University Act, 2019

(a)The Chancellor shall, on the advice of the State Government, nominate the following members of the Board for a period of three years and they shall be eligible for re-nomination for another term of the same period, namely:-
(i)two members from amongst the eminent Industrialists;
(ii)two members from amongst the eminent educationists;
(iii)two heads of the department by rotation from amongst the heads of the departments of the University; and
(iv)two persons of distinguished merit in social work, politics, civil services and science and technology.