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

State of Madhya Pradesh - Subsection

Section 17(6) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(6)The Vice-Chancellor shall, subject to the provision contained in sub-section (1), hold office for a term of four years :Provided that a Vice-Chancellor shall continue to hold the office even after expiry of his term till a new Vice-Chancellor joins, however in any case this period shall not exceed 6 months.