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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(9) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(9)Until the nomination has made under sub-section (7) or arrangements have been made under sub-section (8), the Registrar and if no Registrar has been appointed or if there be vacancy in the office of the Registrar for any reason whatsoever, such officer of the University as the Chancellor may direct, shall carry on the current duties of the Vice-Chancellor.