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State of Madhya Pradesh - Section

Section 30 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

30. Faculties.

(1)The Vishwa Vidyalaya shall have such Faculties as may be prescribed by the Statutes.
(2)Each Faculty shall consist of such members and shall have such powers and perform such duties as may be prescribed by the Statutes.
(3)There shall be a Dean for each Faculty who shall be appointed by the Chancellor in such manner and for such period as may be prescribed by the Statutes.