Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(6)(ii) in First Statutes of the University of Udaipur

(ii)Nomination of a candidate eligible to fill a vacancy under these Statutes shall be by one elector and supported by another elector on Form 2 of Schedule II obtainable from the Returning Officer or on an identical form, which shall be forwarded to the Returning Officer by name under a registered cover, so as to reach him by the date and time mentioned in Schedule I.