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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in Chaudhary Ranbir Singh University, Jind Act, 2014

(2)The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) alongwith its suggestion:Provided that the Executive Council shall not amend the draft proposed by the Academic Council itself. It may, however, reject such draft if not found suitable when submitted to it by the Academic Council for the second time.