Section 12(1)(iii) in Patna University Act, 1976

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State of Bihar - Subsection

Section 12(1)(iii) in Patna University Act, 1976

(iii)has been incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, require the Vice-Chancellor, by an order in writing stating the reasons therefor, and after consulting the State Government, to resign his post from the date as may be specified in the order.

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State of Bihar - Subsection

Section 12(1)(iii) in Patna University Act, 1976