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[Cites 0, Cited by 0] [Section 17(12)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(12)(c) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(c)is incapable of managing the affairs of the private university, the Chancellor may, notwithstanding the fact that the term of office of Vice-Chancellor has not expired, by an order in writing stating the reasons therein require the Vice-Chancellor to relinquish his office from such date as may be specified in the order.