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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(iii) in The Chanakya National Law University Act, 2006

(iii)The Registrar shall have the power to appoint, with the approval of the Vice-Chancellor, the non teaching staff, including employees of last grade service and contingent staff, in pursuance of the recommendations of the Selection Committee appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;