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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2)(j) in National Law University Delhi Act, 2007

(j)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council ;