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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(i) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(i)a Chairperson, who shall be a retired Judge of Hon'ble Supreme Court / Hon'ble High Court or former Vice Chancellor of a University or has experience in public administration at senior position;