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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(2) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(2)After the establishment of the Endowment Fund, the State Government shall enquire into the infrastructual development required for incorporation of the University and recruitment of teaching staff and on fulfilment of all criteria laid down by the UGC the State Government shall grant Certificate of incorporation in consultation with the UGC by publication of a notification in the official Gazette to accord sanction for establishment of the University.