Legal Document View

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
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(iii) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(iii)The expert or experts shall be associated with the State Public Service Commission as assessor or assessors whose duty it shall be to give expert advice to the Commission but who shall have no right to vote.