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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(6) in Sree Sankaracharya University of Sanskrit Act, 1994

(6)[ In the event of a temporary vacancy occurring in the office of the Vice- Chancellor, or where the Vice-Chancellor is temporarily absent, the Chancellor shall make necessary arrangements for exercising the powers and performing the duties of the Vice-Chancellor.] [Substituted by Act No. 7 of 2009.]