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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2) in National Law University of Uttarakhand Act, 2011

(2)The Chancellor shall take into consideration, the recommendations of a committee which shall consist of the following; namely :-
(a)one person to be nominated by the Chancellor;
(b)one person to be nominated by the Governing Council;
(c)one person to be nominated by the State Government.