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State of Uttar Pradesh - Section

Section 30 in Roorkee University Act 1947

30. First Constitution of the University.

- As soon as the first Vice-Chancellor, the first Pro-Vice-Chancellor and the first Registrar and the first Syndicate have been appointed the University will have been duly constituted. Until such time as the Senate is constituted, the function of the Senate shall be performed by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government).].Explanation. - for the purposes of this section the fist Syndicate shall be deemed to have been duly appointed without the four members to be elected by the Senate till such time as the Senate elects them.