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

State of Himachal Pradesh - Subsection

Section 24(3) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(3)The Vice-Chancellor shall normally hold office for a term of three years and be eligible for re-appointment for another three years but not beyond the age of 65. The emoluments and other conditions of service of the Vice- Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment :Provided that the Chancellor may allow him to continue in office until his successor is appointed but this period shall not exceed one year.