Section 45 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
45. Disputes as to constitution of Authorities or Bodies.
- If any question arises as to whether any person has been duly appointed or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final:Provided that before taking any such decision, the Chancellor shall give the person affected thereby reasonable opportunity of being heard.
