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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)Every authority, committee and body of the Vishwavidyalaya shall make regulations providing for the giving of notice to the members of such authority, committee or body of the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meeting :Provided that any authority, committee or body of the Vishwavidyalaya which is not satisfied with any modification or annulment may appeal to the Kuladhipati whose decision in this matter shall be final.