43. Constitution of committees.-

Where any authority of the University is given power by this Act or by the Statutes to appoint committees, such committee shall, unless there is some special provision to the contrary, consist of members of the authority concerned and of such other persons (if any) as the authority in each case may think fit.

1. Subs. by Act 31 of 1984, s. 2, for "teacher" (w.e.f. 8-8-1984).

2. Subs. by Act 60 of 1961, s. 15, for "till the next meeting of the Samsad (Court)" (w.e.f. 19-12-1961).

3. Subs. by Act 57 of 1971, s. 11, for section 41 (w.e.f. 3-11-1971).