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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(3) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

(3)As from the appointed date, the Vice-Chancellor holding office immediately before the appointed date, shall notwithstanding that his term of office has not expired, vacate his office, and the Chancellor shall, simultaneously with the issuance of the notification, appoint another person as Vice-Chancellor in consultation with the State Government and the Vice Chancellor so appointed shall hold office during the period of operation of the notification:Provided that the Vice-Chancellor so appointed may notwithstanding the expiration of the period of operation of the notification continue to hold office thereafter until his successor enter upon office upto a maximum period of six months.