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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in Maharshi Dayanand Saraswati University Act, 1987

(1)At any time after the appointed day and until such time as an Authority is duly constituted, the Vice-Chancellor may, with the prior approval of the Chancellor, appoint an officer of the University to exercise the powers and perform the functions of such Authority.