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[Cites 0, Cited by 0] [Section 24(3b)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3b)(i) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(i)the amount of subsistence allowance may be increased by a suitable amount, not exceeding fifty per cent of the subsistence allowance admissible during the period of first three months, if, in the opinion of the Chancellor, the period of suspension has been prolonged for reasons, to be recorded in writing, not directly attributable to the Vice-Chancellor;