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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(1) in Himachal Pradesh University Act, 1970

(1)There shall be a Finance Committee and its constitution, the term of office of its members other than ex-officio members shall be as laid down in the Statutes. All financial matters and service matters relating to service conditions of the employees of the University including creation, up-gradation or filling of the posts, framing of Recruitment & Promotion Rules, revision of pay and allowances shall first be placed before the Finance Committee, and thereafter such matters shall be placed before the Executive Council with its recommendations; and