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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Central Universities Act, 2009

(1)The constitution of the Court and the term of office of its members shall be prescribed by the Statutes:Provided that such number of members, as may be prescribed by the Statutes, shall be elected from among the teachers, employees and students of the University.