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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(1) in Shri Guru Ram Rai University Act, 2016

(1)The Vice- Chancellor shall be appointed on such terms and conditions as may be prescribed by the statutes for a term of three years by the Chancellor from a panel of three persons recommended by a Committee constituted in accordance with the provisions of sub-section(2).