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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3)(a) in The Hemchandracharya North Gujarat University Act, 1986

(a)Where a Chairman of the Board of Studies or a head of University Department or a teacher, by virtue of the provisions of sub-section (2), becomes a member of more than one Faculty, he shall, within one month from the date on which he becomes a member of more than one Faculty, intimate in writing to the Registrar any one of such Faculties the membership of which he desires to retain. On receipt of such intimation by the Registrar, the person shall be deemed to have ceased to be a member of other Faculties.