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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(2)(b) in Arunachal Pradesh University Act, 2012

(b)Notwithstanding the provisions of clause (a) of this sub-section, the Chancellor may allow a Vice-Chancellor whose appointment comes to an end either on expiry of the term of five years or on his attaining the age of 65 years, to continue in office till his successor is appointed and enters upon his office :