(1) There shall be such number of Schools of Studies as the University may determine from time to time. (2) The constitution, powers and functions of the Schools of Studies shall be prescribed by the Statutes.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.