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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(6)[ In the event of the occurrence of any vacancy including a temporary vacancy in the office of the Kulpati by reason of his death, resignation, leave, illness or otherwise, the Rector and if no Rector has been appointed or if the Rector is not available, the Dean of any faculty or the senior most Professor of University Teaching Department nominated by the Kuladhipati for that purpose shall act as the Kulpati until the date on which the Kulpati appointed under sub-section (1) or sub-section (7) of Section 13, enters or re-enters, as the case may be, upon his office :Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Substituted by M.P. Act No. 19 of 1994.]