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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1)(ii) in The Chanakya National Law University Act, 2006

(ii)The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of not less than three persons recommended (the names being arranged in the alphabetical order) by a committee constituted under Clause (iii):