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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(1)The appointment of the Registrar shall be made by the governing body on the recommendation of the expert committee constituted for the purpose, as prescribed by the Statutes, however, the first Registrar may be appointed by the sponsoring body pending creation of Statutes.