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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(1) in Kashmir and Jammu Universities Act, 1969

(1)University Council of a University shall make Regulations in consultation with the Syndicate after receiving drafts from the authorities and bodies of the University :Provided that the University Council shall not consider the draft of any Regulations regarding classification or inclusion of the subjects of study in the various Faculties, otherwise than on the recommendation of the Academic Council.