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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(6) in Arunachal Pradesh University of Studies Act, 2012

(6)The Vice-Chancellor is empowered to remove the Registrar after due enquiry. It will be open to the Vice-Chancellor to suspend the Vice-Chancellor during enquiry depending upon the seriousness of the charges as he may deem fit.