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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(5)(a) in Maharaja Ranjit Singh State Technical University Act, 2014

(a)The Chancellor shall nominate the following members of the Board for a period of three years and they shall be eligible for renomination for another term of the same period, namely:-
(i)two members from amongst the eminent Industrialists;
(ii)two members from amongst the eminent technologists;
(iii)one principal of the college by rotation from amongst the colleges affiliated with the university; and
(iv)one head of the department by rotation from amongst the heads of the departments of the university.