Section 12(2)(c) in The University Grants Commission Act, 1956

[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(c) in The University Grants Commission Act, 1956

(c)the minimum standards which a person possessing such qualification should be able to maintain in his work relating to such activities and the consequent need for ensuring, so far as may be, that no candidate secures admission to such course of study by reason of economic power and thereby prevents a more meritorious candidate from securing admission to such course of study; and

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Union of India - Subsection

Section 12(2)(c) in The University Grants Commission Act, 1956