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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2)(b) in The Gujarat University Act, 1949

(b)no assignment of a member so made shall be changed during the term of his office except when one or both Boards are reconstituted, in which case he shall have the option to choose one of the Boards so reconstituted and be assigned accordingly.