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State of Gujarat - Section

Section 61 in The Gujarat University Act, 1949

61. Appointment of first Vice-Chancellor.

- Notwithstanding anything contained in section 10, the first Vice-Chancellor shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as soon as practicable after the passing of this Act for a period not exceeding two years and on such terms and conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks fit.