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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Greater Bengaluru City Corporation -

Section 24(2) in Rai Technology University, Bangalore Act, 2012

(2)The Vice Chancellor shall be the Chairperson of the Board of Management and the Registrar in the absence of the Registrar the Registrar Evaluation with the prior approval of the Chancellor shall be the Secretary of the Board of Management.