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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in Children's University Act, 2009

(1)The Director General of the University shall be appointed by the Executive Council on the recommendation of the Standing Committee. 'Hie Director General shall be a person of eminence in academics, research, public service who shall have put in minimum twenty years of service in such areas.