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[Cites 0, Cited by 1] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(b) in The Gujarat University Act, 1949

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] within fifteen days from the date on which such action is communicated to him.