Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(6)The Vice-Chancellor shall hold office for a term of five years and shall be eligible for re-appointment:Provided that the first Vice-Chancellor shall hold office for a term not exceeding five years as the Chancellor may determine :Provided further that, notwithstanding the expiry of his term, he shall continue in office until his successor is appointed and enters upon his office, but this period shall not exceed six months.