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

State of Haryana - Subsection

Section 12(1) in Haryana Vishwakarma Skill University Act, 2016

(1)Notwithstanding anything contained in this Act, the first Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government for such period not exceeding three years, as deemed appropriate by the State Government.