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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in Indian Institute of Teacher Education, Gujarat Act, 2010

(2)The committee shall, within a period of one month or such period as the State Government may specify, make a report to the State Government containing recommendations as to the actions to be taken on the affairs of the University or institution, and steps to prevent carrying on the affairs in the aforesaid manner.