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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(3)[ The Committee shall consist of the following persons, namely :-
(i)one person elected by the Board of Management;
(ii)one person nominated by the Chairman of the University Grants Commission;
(iii)one person nominated by the Chancellor :
Provided that no person who is connected with the University or any college shall be elected or nominated as a member of the Committee.(3-A) For constituting the committee under sub-section (3), the Chancellor shall, as far as possible, six months before the expiry of the term of the Vice-Chancellor call upon the Board of Management and the Chairman of the University Grants Commission to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate any one or both the persons, as the case may be.] [Substituted by M.P. Act No. 1 of 1997.]