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[Cites 0, Cited by 0] [Section 11(12)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(12)(c) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(c)is incapable of managing the affairs of the university, the Chancellor may notwithstanding the fact that the term of office of Vice-chancellor has not expired, by an order, in writing, stating the reasons therein, require Vice-chancellor to relinquish his office as from such date as may be specified in the order.