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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(1) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

(1)Subject to the provisions of Statute, all examiners shall be appointed by Kulpati, in consultation with the Committee consisting of the following members-
(i)Dean of the faculty concerned who shall be Chairman of the Committee;
(ii)Chairman of the Board of Studies concerned;
(iii)a member of the Board of Studies concerned, to be nominated by Kulpati.