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 32] [Entire Act] State of Jharkhand - Subsection Section 32(a) in Jharkhand University of Technology Act, 2011 (a)Every Rule passed by the Executive Council shall be submitted to the Chancellor, who may give or withhold his assent thereto or remit it to the Executive Council for reconsideration,
