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] [Entire Act] State of Uttarakhand - Section Section 32 in ICFAI University Act, 2003 32. Power to amend Rules. - The Academic Council may, with the approval of the Board of management, make new or additional rules or amend or repeal the rules, subject to the approval of the state Government.Chapter-VI Miscellaneous
