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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Rajiv Gandhi University of Health Sciences Act, 1994

(2)The Vice- Chancellor shall be appointed by the Chancellor from out of the panel of persons who have distinguished themselves in the field of health sciences. The panel shall consist of not less than three and not more than five persons arranged in the alphabetical order. The panel shall be recommended by a committee constituted under sub- section (3); Provided that ,-
(a)the first Vice- Chancellor shall be appointed by the Chancellor on the recommendation of the Government;
(b)No person shall be appointed or hold office as Vice- Chancellor if he has attained the age of 65 years.
(c)If the Chancellor does not approve of any one of the persons recommended by the committee or if the person so recommended is not willing to accept the appointment, the Chancellor may call for fresh recommendations from the committee.