Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Rajasthan - Subsection Section 16(1) in Nims University Rajasthan, Jaipur Act, 2008 (1)The Proctor shall be appointed by the vice-chancellor for such period and in such manner as may be prescribed by the Statutes.
