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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of West Bengal - Subsection

Section 10A(1)(d) in The Kalyani University Act, 1981

(d)The Chancellor may, notwithstanding the expiration of the term of the office of the Pro-vice-Chancellor or his attaining the age of sixty-five years, allow him to continue in office till a successor assumes office, provided that he shall not continue as such for any period exceeding six months.