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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(3)The Kuladhipati shall simultaneously with the issue of the notification, appoint the Kulpati under Sections 12 and 13 and the Kulpati so appointed shall hold office during the period of operation of the notification :Provided that the Kulpati may notwithstanding the expiration of the period of operation of the notification, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.