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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(a) in The Gujarat Ayurved University Act, 2021

(a)The Chancellor for the purpose of sub-section (1) shall appoint a Committee which shall consist of the following members, namely: -
(i)two members to be appointed, one each by the Chancellor and the State Government who shall be eminent persons and educationalist in the field of Ayurved and allied subjects not connected with the University or with any affiliated college or institution or approved institutions;
(ii)one member to be nominated by the National Commission for Indian System of Medicine (NCISM); and
(iii)one member to be nominated by the University Grants Commission.