Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(6) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(6)Where a vacancy is the office of Director occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-section (1) to (4) or there is any other emergency, the President may appoint any suitable person to be the Director and may, from time to time, extend the term of an appointment under this sub-section, so, however, that the total terms of such appointment, including the term fixed in the original order, does not exceed one year.