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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in The Kota Open University Act, 1987

(3)The Board of Management shall have power to make any amendment in the Statutes contained in the Schedule to this Act:Provided that the said Board shall not amend any Statute affecting the constitution, status or power of any Authority of the University without affording to such Authority a reasonable opportunity of making a representation on the proposed changes.