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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(2) in Uttaranchal University Act, 2012

(2)The Committee referred to in sub-section (1) shall consist of the following persons; namely : -
(a)one person nominated by the Chancellor;
(b)three nominees of the Board of Governors, one of whom shall be nominated as the convener of the committee by the Board of Governors.