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

State of Gujarat - Subsection

Section 20(1)(a) in The Kadi Sarva Vishwavidyalaya Act, 2007

(a)The Director shall be appointed by the Board out of the panel of names recommended by the committee consisting of the following members to be nominated by the President, namely:-
(i)an eminent technologist;
(ii)an eminent educationist; and
(iii)one member of the Board.