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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1) in The University of Kota Act, 2003

(1)At any time after the passing of this Act and until such time as the authorities of the University are duly constituted any officer of the University may be appointed by the Vice- Chancellor with the prior approval of the Chancellor to carry on the duties of any such authority.