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

State of Gujarat - Subsection

Section 12(4) in The Shree Somnath Sanskrit University Act, 2005

(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for re-appointment as the Vice-Chancellor for a further term of three years only. He shall also not be eligible for appointment as an officer or member of any authority of the University after expiry of the term of his office.