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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1) in The Gauhati University Act, 1947

(1)If a member of the Court or the Executive Council of the University remains absent without sufficient reasons from the two successive meeting of the Court or from five successive meetings of the Executive Council, as the case may be, the Chancellor may call upon that member to offer within a reasonable time such explanations as he may desire to offer.