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[Section 40(1)] [Section 40] [Complete Act]
Central Government Act
Section 40(1)(iii) in The Rajiv Gandhi University Act, 2006
(iii) such number of elected representatives of students as may be specified by the Academic Council: Provided that any student of the University shall have the right to bring up any matter concerning the University before the Students' Council if so permitted by the Chairman, and he shall have the right to participate in the discussions at any meeting when the matter is taken up for consideration.