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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(3)(b) in Uttar Pradesh State Universities Act, 1973

(b)effecting the conditions and mode of appointment and duties of examiners and the conduct or standard of examinations or any course of study except in accordance with a proposal of the Faculty or Faculties concerned and unless a draft of such Ordinance has been proposed by the Academic Council; or