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State of Uttar Pradesh - Section

Section 11 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

11. The Chancellor.

(1)The Chancellor shall be appointed by the Management Committee of the Society for a period of three years.
(2)The Chancellor shall by virtue of his office, be the Head of the University and shall constitute interim Executive Council.
(3)The Chancellor may by writing under his hand addressed to the Society resign from his office.