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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3) in The Shree Somnath Sanskrit University Act, 2005

(3)Subject to the provisions of sub-section (4) the State Government shall appoint one of the persons from the panel as the Vice-Chancellor:Provided that no person shall be appointed as the Vice-Chancellor or hold his office as such after the completion of the age of sixty-five years.