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Union of India - Section

Section 28 in Banaras Hindu University Act, 1915

28. Elected Chairman to preside where no provision made in Statutes. - Where, by these Statutes, no provision is made for the President or Chairman to preside over a meeting of the University authority, board or committee, or when the President or Chairman so provided for is absent, the members present shall elect one among themselves to preside at the meeting.