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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(3) in Children's University Act, 2009

(3)No Ordinance concerning the matters referred to in clauses (i) to (viii) of sub-section (1). or any other matter connected with the maintenance of the standards of teaching and examinations within the University, shall be made by the Executive Council unless a draft thereof has been proposed by the Academic Council.