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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(4)Minutes of every meeting of the Regulatory Commission shall be recorded by one of the Full Time Members of the Commission or by an officer of the Commission authorised for the purposes by the Chairman. The minutes shall be valid by signature of the Chairman/Officer authorised by Government and shall he kept as a permanent record of the Regulatory Commission.