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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(2)The Vice-Chancellor, shall be appointed by the Chancellor from out of a panel of not less than three persons recommended by a Committee, constituted under sub-section (3) :Provided that if the Chancellor does not approve of any of the persons so recommended, he may call for fresh recommendations.