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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(4) in Brainware University Act, 2015

(4)Where a vacancy in the office of the Vice-Chancellor occurs and it cannot be conveniently and expeditiously filled up in accordance with the provisions of subsection (1) and if there is, an emergency, the Chancellor in consultation with the Governing Board, may appoint any suitable person to be the Vice-Chancellor and may from time to time, extend the term for a period not exceeding the total period of one year.