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

State of Gujarat - Subsection

Section 36(2) in Gujarat Biotechnology University Act, 2018

(2)An appeal against an order of dismissal, removal or reduction in rank under sub-section (1) or of termination of service shall be made to the Chairman within ninety lays from the date of communication of such order and the decision of the Chairman in such appeal shall he final.