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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(4) in Indian Institute of Teacher Education, Gujarat Act, 2010

(4)The Vice-Chancellor may, by writing under his signature addressed to the Chancellor, after giving one month's notice, resign his office and such resignation shall take effect from the date of acceptance of his resignation by the Chancellor.