Section 18(1)(iii) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

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State of Madhya Pradesh - Subsection

Section 18(1)(iii) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(iii)is incapable of managing the affairs of the Vishwa Vidyalaya; the Kuladhipati may, notwithstanding the fact that the term of office of the Kulpati has not expired, by an order in writing stating the reasons therein, requires the Kulpati to relinquish his office as from such date as may be specified in the order.

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State of Madhya Pradesh - Subsection

Section 18(1)(iii) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963