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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 25 in Mahatma Gandhi University Act 1985

(25). In the event of a permanent vacancy occurring in the office of the Vice Chancellor, the Chancellor shall initiate action for the appointment of the Vice Chancellor within one month of the occurrence of the vacancy and pending such appointment make necessary arrangements for exercising the powers and performing the duties of the Vice Chancellor.