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Union of India - Section

Section 42 in The Visva-Bharati Act, 1951

42. Disputes as to constitution of any University authority or body.

If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the Paridarsaka (Visitor), whose decision thereon shall be final.