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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The University of Kota Act, 2003

(3)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government from amongst the persons included in the panel recommended by the Search Committee consisting of-
(a)one person nominated by the Board;
(b)one person nominated by the Chairman, University Grants Commission;
(c)one person nominated by the Chancellor; and
(d)one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.