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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Gujarat - Subsection

Section 42B(3) in Bhavnagar University (Amendment) Act, 1987

(3)The Standing Committee may appoint a special committee or committees for the purpose of exercising such powers and performing such function of an authority of the University other than the Court, the Executive Council and the Academic Council, in relation to the college, institution or Department as the Standing Committee may, subject to such conditions as it thinks fit to inmpose, assign to it or them.