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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(12) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(12)[ In the event of occurrence of any vacancy including a temporary vacancy in the Office of the Vice-Chancellor by reason of his death, resignation, leave, illness or otherwise, a Dean of the faculty or any other person considered suitable by the Chancellor and nominated by the Chancellor for that purpose shall act as the Vice-Chancellor until the date on which the Vice-Chancellor appointed under sub-section (2) or sub-section (5-B) enters or re-enters upon his office as the case may be :Provided that the arrangement according to this sub-section shall not continue for a period of more than [eighteen months] [Substituted by M.P. Act No. 1 of 1997.].]