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State of Haryana - Section

Section 20 in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006

20. Finance Committee.

- The constitution of the Finance Committee, the term of office of its members, and its powers and duties shall be such as may be prescribed by the Statutes.[Provided that the Pro Vice-Chancellor shall be the ex-officio member of the Finance Committee.] [Amended by Haryana Act No.15 of 2008]