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 13A] [Entire Act] State of Rajasthan - Subsection Section 13A(1) in University of Rajasthan Act, 1946 (1)The Pro-Vice-Chancellor may be a whole-time or part-time officer of the University and shall be appointed by the Chancellor in consultation with the Vice-Chancellor.
