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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(6) in The Karnataka State Universities Act, 2000

(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-section (5) hold the office for a period of four years. He shall not be eligible for reappointment, for a second term.