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

State of Madhya Pradesh - Subsection

Section 15(7) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(7)In the event of occurrence of any vacancy in the office of Vice-Chancellor, by reason of his death, resignation or otherwise, a Dean of Faculty nominated by the Chancellor shall act as Vice-Chancel for until the date on which a new Vice-Chancellor, appointed under sub-section (1) to fill such vacancy enters upon his office :Provided that the person so nominated shall not hold office for a period of more than six months.