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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(10) in Damodaram Sanjivayya National Law University Act, 2008

(10)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of the Act or abuse of power vested in his and after due inquiry conducted in the manner prescribed.