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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3) in International Institute of Information Technology (IIIT) University Act, 2013

(3)No member of a duly constituted body of the Institute may be removed without being given an opportunity to be heard by a person nominated by the Chancellor in this behalf.