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State of Uttar Pradesh - Section

Section 12 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

12. The Pro-Chancellor.

(1)The Pro-Chancellor shall be appointed by the Management Committee of the Society for a period of three years.
(2)The Pro-Chancellor shall assist the Chancellor in discharging his duties and preside at the convocation in his absence.
(3)The Pro-Chancellor may in writing under his hand addressed to the Chancellor resign from his office.