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

30. Powers of Paridarsaka (Visitor) to make appointment 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 Paridarsaka (Visitor) may, in consultation with the Upacharya (Vice-Chancellor), by order make any appointment or do anything which appears to him necessary or expedient for the proper establishment of that authority or for the first meeting of that authority.



Visva-Bharati (Amendment) Act, 1984 Back




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