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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(7) in The Gujarat Ayurved University Act, 2021

(7)Whenever a temporary vacancy occurs in the office of the Vice-Chancellor and cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1), one of the Directors or in absence of the Director one of the Principals nominated by the State Government shall carry on the current duties of the office of the Vice-Chancellor.