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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in Statutes of the Jodhpur National University, Jodhpur, 2010

(1)The Board of Management shall prepare the fee structure for various programmes of study and send it for the approval of the committee constituted under Section 33 of the Act, and likewise submit it for review once in every three years. The Board of Management may also prescribe refundable caution moneys for different purposes, in order to ensure use of University property by the students with due diligence and care, access to the library/ laboratory, or auditing of Programmes, or other academic purposes, such as participation in seminars/ workshops/conferences organised by the University.