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The RAJIV GANDHI PROUDYOGIDI VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2012

Madhya Pradesh · state statute
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MADHYA PRADESH ACT 
No. 30 	 2012 
THE RAJIV GANDHI PROUDYOGIK1 VISHWAVIDYALAYA 
(SANSHODIIAN) ADHINIYAM, 2012 
(Received the assent of the Governor IM the 14111 August, 2012; assent lirsl published in the "Madhya italitSil 
Gazette (Extra-ordinary)", dated the 17th August, 2012.1 
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An Act further to amend the Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998. 
Be it enacted by the Madhya Pradesh Legislature in the sixty-third year of the Republic of. 
India as follows :— 
Short tine. 	 I. This Act may be called the Rajiv Gandhi Proudyogiki Vishwavidyalaya (Sanshodban) 
Adhiniyam, 2012. 
Substitution of • 	 2. For Section 17 of the Rajiv Gandhi Proudyhogiki Vishwavidyalaya Adhiniyam, 1998 
Section 17. • 	 (No. 13 of 1998), the following section shall be substituted, namely :— 
Mode of 
reentitnient. 
"17.(t) The post of Registrar and Controller of Examination of the Vishwavidyalaya 
shall be filled from the officers of the Madhya Pradesh Technical Education 
(Gazetted) Service and in case of non-availability of such officers, such posts 
shall be filled in by the Kuladhipati by securing the services of suitable officers 
on deputation. 
(2) 	 Other cadres of 'oilier officers of he Vishwavidyalaya shall be filled from the 
officers and teachers of the Vishwavidyalaya and in case of non-availability of 
such officers and teachers, the posts shall be filled in from the officers of the 
Madhya Pradesh Technical Education (Gazetted) Service or by the Kuladhipati 
by securing the 'services of suitable officers On deputation.". 
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