Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(4) in The Bombay University Act, 1974

(4)When the office of the Director of Students' Welfare falls vacant, or when the Director of Students' Welfare is, by reason of illness, or absence or any other cause, unable to perform the duties of his office, such duties shall be performed for the time being, for a period not exceeding six months or until a Director of Students' Welfare is duly appointed, whichever is earlier, by such person as the Vice-Chancellor may appoint for the purpose.