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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(c) in BIHAR SPORTS UNIVERSITY ACT, 2021

(c)Has been incapable of managing the affairs of the University; The Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, require the Vice-Chancellor, by an order in writing stating the reasons thereof, to resign from his/her post from the date as may be specified in the order;