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

State of Gujarat - Subsection

Section 21(2)(a) in Bhavnagar University (Amendment) Act, 1987

(a)The Vice-Chancellor shall make arrangement for constituting the Court, the Executive Council, the Academic Council and each Faculty of the University and for nomination of a Dean of the Faculty so constituted, as soon as possible.