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

State of Haryana - Subsection

Section 13(17) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(17)The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Director from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.