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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(4)(c) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(c)is incapable of managing the affairs of the Regulatory Commission, the visitor may notwithstanding the fact that the term of office has not expired, by an order in writing, recording the reasons therein, require the Chairman/Member to relinquish his office as from such date as may be specified in the order :