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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Greater Bengaluru City Corporation -

Section 16(6) in Rai Technology University, Bangalore Act, 2012

(6)The services of the Vice-Chancellor can be terminated by the Chancellor with the approval of the Board of Governors after following the principles of natural justice and after providing an opportunity to present his case including for termination on disciplinary grounds.