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

State of Madhya Pradesh - Subsection

Section 15(2) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(2)The Chancellor shall appoint a committee consisting of the following persons, namely :-
(i)one person elected by the Board from amongst persons not employed by or on behalf of the University or a college;
(ii)one person nominated by the Chancellor; and
(iii)one person nominated by- the State Government.
The Chancellor shall appoint one of the three-persons to be the Chairman of the Committee.