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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(1)The Executive Council shall be the Chief Executive Authority of the University, and as such, it shall have all powers, necessary to administer the University, subject to the provisions of this Act and the statutes made thereunder. The Executive Council may make regulations for that purpose and also with respect to matters mentioned in sub-section (2).