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[Cites 0, Cited by 0] [Section 12D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12D(6) in Himachal Pradesh University Act, 1970

(6)The Pro-Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office. The resignation shall be delivered to the Chancellor ordinarily at least 60 days prior to the date on which the Pro-Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier. The resignation shall take effect from the date of his relieving.