Section 10(2)(b) in The Maharaja Sayajirao University of Baroda Act, 1949

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State of Gujarat - Subsection

Section 10(2)(b) in The Maharaja Sayajirao University of Baroda Act, 1949

(b)by the Vice-Chancellors, it shall be lawful for the Chancellor to nominate a person to be a member of the committee in any such case;

(ii)one member to be nominated by the Chancellor.