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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in Presidency University Act, 2010

(1)The Vice-Chancellor shall be appointed by the Chancellor on the unanimous recommendation of the Court. If the Court fails to make any such unanimous recommendation, the Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister from a panel of three persons to be elected by the Court in accordance with the system of proportional representation by means of the single transferable vote.