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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(6) in Kamdhenu University Act, 2009

(6)
(a)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office and such resignation shall take effect from the date of acceptance by the Chancellor.
(b)The resignation shall be delivered ordinarily at least thirty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office:
Provided that the Chancellor may relieve him earlier and the resignation shall take effect from the date of acceptance by the Chancellor.