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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(5) in Arunachal Pradesh University of Studies Act, 2012

(5)The Chancellor shall have the following powers, namely:-
(a)To call for any information or record;
(b)To appoint the Vice-Chancellor;
(c)To remove the Vice-Chancellor;
(d)Such other powers may be conferred on him by this Act or the Statutes made thereunder.