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 8(4)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(4)(b) in Arunachal Pradesh University Act, 2012

(b)to the Governing Body of the Colleges or Institution, through the Vice-Chancellor if the inspection or inquiry is to be made in respect of College or any Institution or an Approved Institution admitted to the privileges of the University no maintained by the University, and the University or Governing Body as the case may be, shall on receipt of such notice, have the right to make such representation to the Chancellor as it may consider necessary.