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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in Roorkee University Act 1947

(3)[ The Syndicate shall not take any decision in regard to the number and qualifications of teachers and the fees payable to the examiners without considering the recommendations of the Academic Council.] [Substituted by section 13 of U.P. Act No. 10 of 1998.]