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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(6) in Gujarat Organic Agricultural University Act, 2017

(6)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, shall be such as may be determined by the State Government based on the norms of the University Grants Commission (UGC) or Indian Council of Agricultural Research (ICAR).