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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(2) in Motherhood University Act, 2014

(2)The Committee referred to in sub-section (1) shall consist of the following persons, namely:-
(a)Chancellor;
(b)The Principal Secretary/Secretary to the State Government in the Higher Education Department;
(c)Three nominees of the Board of Governors;
(d)One person nominated by the Promoting Society, who shall be the convenor of the committee.