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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(1)The Treasurer shall be appointed by the Chancellor on such terms and conditions as may be laid down by the Chancellor and shall hold office for a period of three years from the date on which he assumes charge of the office, on the expiration of which term her may be re-appointed for only one more term which shall not exceed three years.