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

State of Madhya Pradesh - Subsection

Section 14(6) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(6)If a casual vacancy occurs in the office of the Chairman or Full Time Member or Part Time Member, whether by reason of death, resignation or otherwise, the vacancy shall be filled by a fresh appointment :Provided that the Education Department may, in consultation with the visitor, fill any casual vacancy of the office of the Chairman by appointing any Full Time Member for not exceeding two months.