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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2)(c) in The Shree Somnath Sanskrit University Act, 2005

(c)If the person so appointed as the Vice-Chancellor happens to be a member or an office bearer of any political party or any trade union or staff association or such other bodies or holds the office in any statutory public body or of a body of local self-Government he has to tender his resignation therefrom under an intimation to the Chancellor and the State Government before accepting the appointment.