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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(6)(a) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(a)The Chancellor may, on the recommendation of the Pro-Chancellor on the ground that the Vice-Chancellor has neglected or without reasonable excuse has failed to carry out his responsibility of implementing the directions issued by the Pro-Chancellor under section 7, or by the State Council under section 12, by order, remove the Vice-Chancellor at any time from office.