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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(4) in The Dibrugarh University Act, 1965

(4)With the approval of the Court the Vice-Chancellor may remove a member, elected under sub-clause (a) and (b) or Clause (xxi) of sub-section (1) of Section 15, if he does not fulfill the conditions laid down in the proviso therein.