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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(1) in Manipur Technical University Act, 2016

(1)The Vice-Chancellor shall be a whole-time paid officer of the University and shall be appointed by the Chancellor in consultation with the State Government upon , recommendation of a Selection Committee consisting of
(a)one person nominated by the Board not connected, with the University Or any college thereof;
(b)one person nominated by the Chairman, University Grants Commission;
(c)one Person nominated by the Chancellor;
(d)one person nominated by the State Government; and the Chancellor shall appoint one of these persons to be the Chairman of the Committee
Provided that the first Vice-Chancellor, who shall hold office for a term of three years, shall, be appointed by the State Government:Provided further that, till the appointment of the first Vice-Chancellor, the administrative Secretary in-charge of the Department of Higher & Technical Education, Government of Manipur shall be the ex-officio , Vice-Chancellor of the Manipur Technical University.