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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(5) in The Uttar Pradesh State Sports University Act, 2021

(5)The Vice-Chancellor shall hold office for the period of three years and shall be eligible for re-appointment for a further period of three years:Provided that a person shall not hold office of the Vice-Chancellor after he/she attains the age of sixty-five years.