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State of Goa - Section

Section 32 in The Goa University Act, 1984

32. Disputes as to constitution of University authorities and bodies.

- If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] whose decision thereon shall be final.