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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2)(c) in National Law University Delhi Act, 2007

(c)have the power to appoint, with the approval of the Vice-Chancellor, the non-teaching staff, including employees of last grade service and contingent staff in pursuance of the recommendations of the selection committee, appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;