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

33. Acting Chairman of Meetings

Where no provision is made for a President or Chairman to preside over a meeting of any authority of the University or any Committee of such authority or when the President or Chairman so provided for is absent, the members present elect one from among themselves to preside at such meeting.



Tezpur University Act, 1993 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys