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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Assam - Subsection

Section 8A(6) in The Gauhati University Act, 1947

(6)Whenever there is any temporary vacancy in the office of the Vice-Chancellor by reasons of leave, illness or resignation or other causes the Chancellor shall make such other arrangements temporarily as he may think fit for exercising the powers and performing the duties of the Vice-Chancellor for such period as deem necessary. The Chancellor shall determine the emoluments or allowances if any payable to such a person temporarily appointed to exercise the powers and duties of the Vice-Chancellor.