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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3)(v) in First Statutes of Team Lease Skills University

(v)The President may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Provost in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his/her office from the date specified in the order: