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 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(2)The Executive Council shall not have the power to amend any draft proposed by the Academic Council under sub-section (1) but may reject it or return it to the Academic Council for reconsideration, either in whole or in part together with any amendment which the Executive Council may suggest.