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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4) in Srinagar and Jammu Cluster Universities Act, 2016

(4)If the Chancellor does not consider any of the persons on the panel recommended by the committee suitable for appointment as Vice-Chancellor, he may direct the committee to prepare a fresh panel of three names for submission to him or may direct to constitute a fresh committee for this purpose.