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 26] [Entire Act]

State of Gujarat - Subsection

Section 26(4) in Veer Narmad South Gujarat University Act, 1965

(4)The Chairman of the Board shall be elected by the members of the Board, from amongst the members specified in clauses (i) and (ii) of sub-section (2). The person to be elected as Chairman shall, as far as possible, be a person qualified to teach Post-graduate courses.