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 13] [Entire Act] State of Uttarakhand - Subsection Section 13(3) in Quantum University Act, 2016 (3)The Chancellor shall have the following powers, namely-(a)To call for any information or record.(b)To appoint the Vice-Chancellor.(c)To remove the Vice-Chancellor.(d)Such other powers as may be prescribed by the statutes.
