Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(3) in The Assam Agricultural University Act, 1968

(3)A person who is a member of any authority of the University as representative of another body, whether of the University or not, shall retain his seat on the University authority or body, so long as he continues to be a member of the body by which he was appointed or elected and thereafter till his successor is duly appointed or elected.