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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)The Registrar shall be appointed in accordance with the provisions of Section 17 :Provided that the first Registrar of the Vishwavidyalaya shall be appointed by the Kuladhipati after consultation with the State Government and shall hold office for such period not exceeding four years and on such terms and conditions as the Kuladhipati may determine.