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State of Chattisgarh - Section

Section 30 in Indira Kala Sangit Vishwavidyalaya Act, 1956

30. Vishwavidyalaya Boards.

(1)The Vishwavidyalaya shall coastitute two Boards called the Residence and Discipline Board and the Physical Welfare and Health Board and may constitute such other Boards as may be prescribed by the Statutes.
(2)The constitution, powers and duties of the Residence and Discipline Board, the Physical Welfare and Health Board and all other Boards of the Vishwavidyalaya shall be such as may be prescribed by the Ordinances.Statutes, Ordinances and Regulations