Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The University of Rajasthan (Amendment) Act, 1978

(4)The Pro-Vice-Chancellor may, at any time, relinquish his office by submitting, not less than sixty days in advance of the ate on which he wishes to be relieved, his resignation to the Vice-Chancellor, or if there be no Vice-Chancellor to the Chancellor.