Section 23(3)(b) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

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State of Gujarat - Subsection

Section 23(3)(b) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(b)If the Chairperson of the Board of Studies, the Head of University Department or the teacher, who is required under clause (a) to give intimation, fails to give such intimation, the Executive Council shall determine the Faculty of which such person shall be a member and on such determination, the person shall be deemed to have ceased to be a member of other Faculties.

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State of Gujarat - Subsection

Section 23(3)(b) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003