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

State of Chattisgarh - Subsection

Section 15(d) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(d)Minutes of every meeting of the Regulatory Commission shall be recorded by one of the Full Time Members of the Commission or by an officer of the Commission authorized for the purposes by the Chairman. The minutes shall be validated by signature of the Chairman and shall be kept as a permanent record of the Regulatory Commission.