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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(b) in The Maharashtra Animal and Fishery Sciences University Act, 1998

(b)If the Vice-Chancellor, in the opinion of the Chancellor, omits or refuses to carry out the provisions of this Act, or abuses the powers vested in him and if it appears to the Chancellor that, the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, after consultation with the Executive Council, by order, remove the Vice-Chancellor at any time from office.