Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(1)Subject to the provisions of this Act, employees of the University shall be appointed with the approval of the Board by the Vice-Chancellor or by such officer as may be authorised by the Vice-Chancellor in the manner prescribed by Statutes.