Lexace IndiaOpen Lexace ›

Section 34 — Examinations.

The Visva-Bharati Act, 1951
Subject to the provisions of the Statutes, all arrangements for the conduct of 1 [tests, evaluations and examinations] shall be made by the Karma-Samiti (Executive Council) in such manner as may be prescribed by the Ordinances.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›