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

State of Arunachal Pradesh - Subsection

Section 12(1) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Board of management and shall, subject to the provisions contained in sub-section (8), hold office for a term of three years:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:Provided further that a Vice-Chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.