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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(1) in The Jharkhand State Agricultural University Act, 2000

(1)The authorities of a University may, by notification in the official Gazette, make regulations consistent with this Act and the Statutes-
(i)laying down the procedure to be observed at their meetings and the number required to form the quorum; and
(ii)providing for matters which by this Act or the Statutes have to be regulated by Regulations.