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

State of Madhya Pradesh - Subsection

Section 13(6) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(6)In the event of the occurrence of any vacancy including a temporary vacancy in the office of the Kulpati by reason of his death, resignation, leave, illness or otherwise, the Rector and if no Rector has been appointed or Rector is not available, the Dean of any faculty nominated by the Kuladhipati for that purpose shall act as the Kulpati until the date on which the Kulpati appointed under sub-section (1) or sub-section (7) of Section 12 enters or re-enters, as the case may be, upon office :Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.