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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(5)(b) in Kanyashree University Act, 2018

(b)a vacancy occurs in the office of the Vice-Chancellor by reason of death, resignation, removal, expiry of term of his office or otherwise, then, during the period of such temporary inability or pending the appointment of a Vice-Chancellor, as the case may be, the Chancellor in consultation with the Minister may appoint a person to exercise the powers and perform the duties of the Vice-Chancellor.