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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(8) in Rajasthan Sanskrit University Act, 1998

(8)The Chancellor may, at any time, on his being satisfied, when he deems necessary to do so, communicating the reason in writing, remove or suspend the Vice-Chancellor from the post. The Chancellor, before doing so, shall give a reasonable opportunity of hearing to the Vice-Chancellor personally or in writing or both.