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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Aryabhatta Knowledge University Act, 2008

(3)The Committee referred to in sub-section (2) shall consist of three members of whom one shall be nominated by the Executive Council, one by the Chancellor and one by the Government; and the member nominated by the Government shall be convener of the committee:Provided that none of the members of the Committee shall be an employee of the University:Provided further that the panel shall be prepared from out of candidates who submit their curriculum vitae or is sponsored by some reputed persons or institutions in the field of Science, Medical/Dental Science, Technology, Management or any other relevant fields.