Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34A] [Entire Act] State of Chattisgarh - Subsection Section 34A(5) in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (5)The Kuladhipati may whenever he deems necessary, delegate his powers of nomination under sub-section (2), (3) or (4) to the Commissioner, Higher Education.
