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State of Uttar Pradesh - Section

Section 35 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

35. Disputes as to the Constitution of Authorities and bodies.

- If, any question arises as to whether any person has been duly nominated or appointed as or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereupon shall be final.