Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(xxxi) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(xxxi)[to fix remuneration of examiners] [These words were substituted for the words 'to appoint examiners, to fix their remuneration' by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (7) (a) (w.r.e.f. 09-12-1981).] and to arrange for the conduct and publication of the results of University examinations and other tests;