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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(g) in Jharkhand University of Technology Act, 2011

(g)The maintenance of discipline among the students of the University;
(ii)Save as otherwise provided in this section the Ordinances shall be made by the Academic Council.
(iii)All Ordinances made by the Academic Council shall take effect from such date as may be fixed by the Academic Council but every Ordinance so made shall be submitted as soon as may be after it is made to the Executive Council and shall be considered by the Executive Council at its next succeeding meeting.
(iv)The Executive Council shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting to modify or cancel any such Ordinances and such Ordinances shall from the date such resolution have effect in such modified form or shall stand cancelled, as the case may be.