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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Gujarat - Subsection

Section 7A(1) in Raksha Shakti University Act, 2009

(1)
(a)The Chairman of the University shall be appointed by the State Government, who shall be the person of eminence and has excelled in any field of governance, policing academics, judiciary, defence studies or internal security.
(b)The Chairman shall not have attained the age of seventy years on the date of nomination or re-nomination.