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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in Uttar Pradesh Private Universities Act, 2019

(1)The Vice-Chancellor shall be appointed by the Chancellor/ President with prior approval of the Governing Body:Provided that a Vice-Chancellor shall be eligible for reappointment after the expiry his/ her term.