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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Shri Jagdish Prasad Jhabarmal Tibrewala University, Chudela (Jhunjhunu) Act, 2009

(1)The Chancellor shall be appointed by the Sponsoring Body with the consent of the State Government for a period of five years from the date on which he enters upon his office and shall not be eligible for re-appointment:Provided that a Chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.