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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3)(a) in The Bharathiar University Act, 1981

(a)the Chancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period not exceeding a total period of one year, as may be specified in the direction;