Section 86(2)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

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

(i)make provisional Statutes 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 elections to the aforesaid authorities,

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State of Gujarat - Subsection

Section 86(2)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003