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 11] [Entire Act] State of Bihar - Subsection Section 11(1) in The Nalanda Open University Act, 1995 (1)No person shall be deemed to be qualified to hold the office of the Vice-Chancellor unless he is, in the opinion of the Chancellor, reputed for his scholarship and academic interest.
