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Union of India - Section

Section 19A in Banaras Hindu University Act, 1915

19A. [ Constitution of boards and committees.- [Inserted by Act 52 of 1966, section 21]

Where any authority of the University is given power by this Act or by the Statutes to appoint boards or committees, such board or committee shall, unless there is some special provision to the contrary, consist of members of the authority concerned and of such other persons (if any) as the authority in each case may think fit.]