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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6) in The University of Rajasthan (Amendment) Act, 1962

(6)When a vacancy occur or is likely to occur in the office of the Vice-Chancellor, by reason of leave or any other cause, not being the expiry of term of the incumbent, such vacancy shall be filled, as far as may be, in accordance with the provision of sub-section (1).