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

Union of India - Subsection

Section 17(4) in The Schools of Planning and Architecture Statutes, 2016

(4)In case the post of Director of a School of Planning and Architecture is vacant, the Central Government may assign temporary charge to the senior most Professor of the School of Planning and Architecture concerned, or to the regular director of another School of Planning and Architecture or Head of any other institute under the Ministry of Human Resource Development till such a time a regular Director is appointed.