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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(5) in The Gauhati University Act, 1947

(5)When any such action taken by the Vice-Chancellor affects any person in the service of the University, such persons shall be entitled to prefer an appeal to the Executive Council through the officer, authority or other body of the University within thirty days from the date on which such action is communicated to him.