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

State of Assam - Subsection

Section 28(2) in Assam State Higher Education Council Act, 2017

(2)For any important policy decision, prior approval of the Government shall be taken by the Council. Council shall also implement its policy in consonance with the general Higher Education Policy of the Government and shall not work in contradiction to the Government policy.