LexSection 19 — Authorities of University.
The Central Sanskrit Universities Act, 2020
The following shall be the authorities of the University, namely:— (i) the Court; (ii) the ExecutiveCouncil; (iii) the AcademicCouncil; (iv) the Board of Studies; (v) the FinanceCommittee; (vi) the Planning and Monitoring Board; and (vii) such other authorities as may be declared by the Statutes to be authorities of the University.Open in Lexace · Ask the AI about this section