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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(6)(b) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(b)If the Vice-Chancellor, in the opinion of the Chancellor, omits or refuses to carry out the provisions of this Act [or commits or has committed breach of any of the terms and conditions of the service contract] [These words were inserted by Maharashtra 14 of 2003, Section 5(c), (w.e.f. 3.3.2003).] or abuses the powers vested in him and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office detrimental to the interests of the University, the Chancellor may, after consultation faith the concerned Executive Council, by order, remove the Vice-Chancellor at any time from office.