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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(1) in The Hemchandracharya North Gujarat University Act, 1986

(1)For the purpose of enabling it to exercise the powers conferred on it under Section 44, an autonomous college, autonomous recognised institution or autonomous University Department shall appoint a standing committee consisting of such members, including the Chairman, as may be prescribed by the Statutes.