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 8(2)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2)(b) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

(b)to the management of the college or institution if the inspection or inquiry is to be made in respect of a college or institution admitted to the privileges of the University, and the University or management, as the case may be, shall be entitled to appoint a representative who shall have right to be present and be heard at such inspection or inquiry.