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

State of Kerala - Subsection

Section 12(10) in Kerala Veterinary and Animal Sciences University Act, 2010

(10)When any temporary vacancy occurs in the office of Vice-Chancellor or if the Vice- Chancellor is by reason of illness absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Chancellor shall make necessary arrangements for exercising the powers of the Vice-Chancellor.