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 41] [Entire Act] State of Uttarakhand - Subsection Section 41(a) in Shri Guru Ram Rai University Act, 2016 (a)The first Vice-Chancellor and first Pro Vice-Chancellor (if any) shall be appointed by the chancellor and the said officer shall hold office for a term of three years;
