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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(h) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(h)to report to the Vice-Chancellor any lapse or irregularity in financial matters which comes to its notice who may take suitable prompt actions after assessing the seriousness of the matter or refer it to the Board of Management.