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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(ix) in National Law University of Uttarakhand Act, 2011

(ix)to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;