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

State of Arunachal Pradesh - Subsection

Section 12(9) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(9)If in the opinion of the Sponsor, the actions of the Vice-Chancellor are found to be in any way detrimental to the interests of the University, the Sponsor can recommend the Chancellor to appoint such other person as may be found appropriate in the position of Vice-Chancellor to succeed the person so acting. The Sponsor may stipulate the date from which such other person shall assume the office of the Vice-Chancellor.