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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Rajasthan - Subsection

Section 23A(2)(ii) in University of Rajasthan Act, 1946

(ii)to propose to the Syndicate, Ordinances concerning admission to the University or to its examinations, courses of study curricula, schemes of examination and attendance; provided that proposals regarding courses of study and curricula and schemes of examination shall be made after considering the reports, when necessary, of the Faculty or of Faculties concerned;