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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in Srinagar and Jammu Cluster Universities Act, 2016

(2)The Academic Council of a Cluster University shall have the powers to appoint a Standing Committee of the members of the Academic Council of which not less than two-thirds shall be Cluster University Professors, Associate Professors, Principals, or teachers of Constituent Autonomous and Affiliated Colleges not lower in rank than that of a Professor or Associate Professor and to delegate to it such of its powers as it may deem fit. The Standing Committee shall have power to invite experts, whenever necessary, for advice on a particular matter under consideration.