Section 60(2)(a) in The Shree Somnath Sanskrit University Act, 2005

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(2)(a) in The Shree Somnath Sanskrit University Act, 2005

(a)subject to the provisions of this Act, and the approval of the Chancellor-

(i)make provisional Regulations necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business,

(ii)draw up rules that may be necessary for regulating the method of nomination and appointment to the aforesaid authorities,

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State of Gujarat - Subsection

Section 60(2)(a) in The Shree Somnath Sanskrit University Act, 2005