Section 23(3)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

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State of Gujarat - Subsection

Section 23(3)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(a)Where a Chairperson of the Board of Studies or a Head of the University Department or a teacher by virtue of the provisions of sub-section (2) becomes a member of more than one Faculty he shall within one month from the date on which he becomes a member of more than one Faculty intimate in writing to the Registrar any one of such Faculties the membership of which he desires to retain. On receipt of such intimation by the Registrar the person shall be deemed to have ceased to be a member of other Faculties.

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State of Gujarat - Subsection

Section 23(3)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003