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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(8)(c) in Statutes of the Jodhpur National University, Jodhpur, 2010

(c)The Registrar, upon the direction or with prior approval of the Chairperson, sign, verify and file all necessary papers before concerning Court/Tribunal/ Authority/Arbitrator etc., co-ordinate with Advocates or other legal consultants, and when necessary, represent and/or appear before any Court, Tribunal, Arbitrator or Government Authorities on behalf of the University to give evidence on oath or otherwise and do all acts, deeds, things as may be necessary as per the legal advise to prosecute or defend the matter to protect the interest of the University and report to the Registrar and Chairperson;