Section 12(3)(iii) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

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State of Chattisgarh - Subsection

Section 12(3)(iii) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

(iii)is incapable of managing the affairs of the University, the Kuladhipati may, notwithstanding the fact that the term of office of Kulpati has not expired, by an order, in writing, stating the reasons therein, require Kulpati to relinquish his office as from such date as may be specified in the order.

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State of Chattisgarh - Subsection

Section 12(3)(iii) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004