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[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2)(a) in Uttar Pradesh State Universities Act, 1973

(a)one person (not being a person connected with the university, an Institute, a constituent college, an associated or affiliated college or a hall or hostel) to be elected by the Executive Council [at least three months before the date on which a vacancy in the office of the Vice-Chancellor is due to occur by reason of expiry of his term] [Inserted by Uttar Pradesh Act No. 5 of 1977.];