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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in The Uttar Pradesh State Sports University Act, 2021

(3)The committee referred to in sub-section (I) shall consist of three members
(a)One member shall be a renowned sports personality to be nominated by the Chancellor;
(b)One member shall be the Secretary in-charge of the Sports Department of the State;
(c)One member (not being a person connected with the University, an institute, a constituent college, an associated or affiliated college or a hall or hostel) to be elected by the Board from Uttar Pradesh Olympic Association:
Provided that where the Board fails to elect any person in accordance with clause (c), then the Chancellor shall nominate in addition to person nominated by him/her under clause (a), one person in lieu of the representative of the Board.