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State of Punjab - Section

Section 14 in The Statutes of the Punjabi University

14. Standing Committees, Boards etc.

- All authorities of the University shall have power to appoint, from time to time, such and so many Standing Committees, or Sub-Committees or Boards, as they may deem fit and may in a special case, if they deem it necessary, appoint to them persons who are not members of such Authority.Provided that the Authority concerned shall not appoint persons who are not its members to such Committees or Boards except with the previous sanction of the Vice-Chancellor.Such Committees and Boards may deal with any subject delegated to them, subject to subsequent confirmation by the Authority appointing them.