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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(1) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(1)When the office of the Upa-Kulapati is vacant or the Upa-Kulapati is unable to discharge his functions owing to absence, illness or any other cause, the Adhyacharya shall perform the functions of the Upa-Kulapati till the time the Upa-Kulapati is appointed or resumes his duties, as the case may be.