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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(6)The Vice-Chancellor shall hold office-for a term, of five years from the date on which he enters upon his office or until he attains the age of 65 years, whichever is earlier, and shall be eligible for re-appointment :Provided that notwithstanding the expiry of his term, he shall continue in office until his. successor is appointed and enters upon his office, but this period shall not exceed six months.