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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(xiv) in The Gujarat Ayurved University Act, 1965

(xiv)to arrange for and direct the inspection of affiliated colleges, recognized institution and hostels [not being recognized institution and hostels of the Board of Post-Graduate Teaching and Research] [Inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff and payment of adequate salaries, and in case of disregard of such instructions to recommend to the Senate modifications of the conditions of affliction or taking of such other steps as it deems proper in that behalf;