Legal Document View

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
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2)(iv) in The Chanakya National Law University Act, 2006

(iv)Be the competent authority to appoint the teachers, librarian, finance officer and other officers in consultation with the Chancellor on the recommendations of the Selection Committee appointed by the Executive Council in accordance with the guidelines prescribed;