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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(10) in The Karnataka State Law University Act, 2009

(10)In the event of a temporary vacancy of the post of Vice-Chancellor or in his absence on leave or for any other reason, senior most Professor with the approval of the Chancellor, may perform the duties of the Vice-Chancellor for a period not exceeding six months.