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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(2)Every authority, committee and body of the University shall make Regulation providing for issue of notice to members of such authority, committee or body for the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meeting:Provided that any authority, committee or body of the University which is not satisfied with any modification or annulment may appeal to the Kuladhipati whose decision in this matter shall be final.