AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

34. Power of Visitor to make appointments in certain cases.-

If any difficulty arises with respect to the establishment of any authority of the University or in connection with the first meeting of any authority of the University, the Visitor may, in consultation with the Vice-Chancellor, by order, make any appointment or do anything which appears to him necessary or expedient for the proper establishment of any authority of the University or for the first meeting of any authority of the University.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement