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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(9) in First Statutes of the University of Udaipur

(9)If any objection is taken to the decision of the Registrar in the manner indicated above, it shall be decided by a Committee consisting of 3 members to be nominated by the Board annually for the purpose. This Committee shall elect its own Chairman at the meeting. The decision of the majority shall be final and the Chairman shall have no casting vote. This Committee shall decide objections, if any, on the day following the disposal of the claims and objections by the Registrar. If there is a tie, the decision of the Registrar shall stand.