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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1) in Patna University Act, 1976

(1)No person shall be deemed to be qualified to hold the office of the Vice-Chancellor, unless he -
(i)is an educationist having experience of administering the affairs of any University of India for not less than six years, or
(ii)is or has been Principal or Head of the Department of any University or College, and has a teaching experience of not less than 10 years in the University or in any other University or in any college.