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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(ix) in Gujarat University of Transplantation Sciences Act, 2015

(ix)if urgent action by the Board of Governors becomes necessary, the Pro-Chancellor may permit the business to be transacted by circulation of papers to the members of the Board of Governors; The action proposed to be taken shall not be so taken unless agreed to, by the majority of the members of the Board of Governors. The action so taken shall be forthwith intimated to all members of the Board of Governors and the papers shall be placed before the next meeting of the Board of Governors for confirmation;