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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2) in Veer Narmad South Gujarat University Act, 1965

(2)An institution which desires to have such approval shall send a letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely:-
(a)the name, qualifications, experience and research work of the teacher under whom approved work is to be done;
(b)the nature of work or the subjects for which the work is proposed to be done;
(c)accommodation, equipment, library facilities, and the number of students for whom provision has been made or is proposed to be made;