Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] Bombay Presidency - Subsection Section 87(8) in The Bombay University Act, 1974 (8)All powers relating to disciplinary action against students in a college or institution not maintained by the University shall vest in the Principal of the college or Head of the institution, as regulated by the Ordinances.
