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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(4)If any question arises whether any person has been duly appointed or elected as, or is entitled to be a member of any authority or other body of the University or whether any decision of the University is in accordance with this Act and Statutes, the question shall be referred to the Chancellor whose decision thereon shall be final.