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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University, and shall, in the absence of the Chancellor preside at any convocation of the University, and he shall be an ex-officio member and Chairman of the Board and of the Academic Council and Chairman of such other authorities of the University of which he is a member and he shall be entitled to be present and to speak at any meeting of any authority or other body of the University but shall not be entitled to vote thereat unless he is member of the authority or body concerned.