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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(3)The Committee shall, as far as may be, at least sixty days before the date on which a vacancy in the office of the Director is due to occur by reason of expiry of term or resignation under the proviso to clause (c) of sub-section (2) and also whenever so required and before such date as may be specified by the Visitor, submit to the Visitor the names of not less than three persons to hold the office of the Director. The Committee shall, while submitting the name, also forward to the Visitor a concise statement showing the qualifications of each of the persons so recommended but shall not indicate any order of preference.