Section 54(4)(iii) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(4)(iii) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(iii)until the Court, Executive Council or Academic Council, as the case may be is reconstituted in accordance with the provisions as modified, the Kulpati appointed under Sections 12 and 13 as modified, shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Court, the Executive Council or Academic Council :

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State of Madhya Pradesh - Subsection

Section 54(4)(iii) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998