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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)The Kulpati shall hold office for a term of four years and shall not be eligible for appointment for more than two terms :Provided that notwithstanding the expiry of his term he shall continue to hold office until his successor is appointed and enters upon his office but this period shall not, in any case, exceed six months.