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State of Assam - Section

Section 40 in Majuli University of Culture Act, 2017

40. Question regarding interpretation and dispute regarding constitution of a authority or body.

(1)If any question arises regarding the interpretation of any provision of this Act or any Statutes or as to whether a person has been duly appointed or nominated or is entitled to be a member of any authority or body of the University, the matter shall be referred to the Chancellor.
(2)The Chancellor shall after taking such advice as he may deem necessary decide the question and his decision thereon shall be final.