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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2)(ii) in Roorkee University Act 1947

(ii)such a vacancy is for a period exceeding two months, the Chancellor may appoint any suitable engineer, scientist or technologist to the office of the Vice-Chancellor for a term not exceeding six months, which may, from time to time be extended up to a total period of one year, including the term fixed in the original order.]