Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1)(ii) in First Statutes of the Jai Narayan Vyas University Jodhpur

(ii)the officer has been convicted by a court of law of an offence which, in the opinion of the Senate, the Syndicate or the Academic Council, as the case may be, involves moral turpitude.