Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(3) in The West Bengal University of Health Sciences Act, 2002

(3)If the Planning Board decides to consider the application, it may direct a local inquiry to be made by competent persons having specialised knowledge in the subject or field concerned. After considering the report of such inquiry, and making such further inquiry, as it may think necessary, the Planning Board shall submit to the academic Council the proposal to grant or reject the application, in part or in whole.