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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4)(f) in Statutes of the Homoeopathy University, Jaipur, 2011

(f)to establish and review from time to time the disciplinary jurisdiction and control of the Office of the President over all students and all employees of the University, and the procedure(s) for exercise of disciplinary powers by designated officers, and to take all measures necessary in this connection, including designation and empowerment of one or more functionaries, in consultation with the Chairperson;