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State of Arunachal Pradesh - Section

Section 11 in Venkateshwara Open University Act, 2012

11. The Chancellor.

(1)THe Chancellor shall be appointed by the Trust for a period of three years.
(2)The Chancellor shall by virtue of his office, be the Head of the University and shall constitute interim Executive Council.
(3)The Chancellor may in writing under his hand addressed to the Trust resign his office.