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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(5) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(5)The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice- Chancellor and such terms and conditions shall not be altered to his disadvantage during his term of office.