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[Cites 0, Cited by 10] [Section 33A(1)] [Section 33A] [Entire Act]

State of Gujarat - Subsection

Section 33A(1)(a) in The Gujarat University Act, 1949

(a)shall be under the management of a governing body which shall include amongst its members the Principal of the college, a representative of the University nominated by the Vice-Chancellor, and three representatives of the teachers of the college and at least one representative each of the members of the non-teaching staff and the students of the college, to be elected respectively from amongst such teachers, members of the nonteaching staff and students, and