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 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(6) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(6)In the temporary absence of the Registrar on leave or for whatever reason or until the vacancy caused by any other reason is filled, the Vice- Chancellor shall appoint any suitable person, temporarily for a period not exceeding three months, to act as Registrar.