Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Assam - Subsection Section 9(4) in The Gauhati University Act, 1947 (4)With the approval of the Court, the Vice-Chancellor may remove a member, elected under sub-clause (a) and of Clause (xxvii) of sub-section (1), it he does not fulfill conditions laid down in the proviso therein.
