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 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(1) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 (1)The first Vice-Chancellor shall be directly appointed by the Chancellor in consultation with the State Government as soon as practicable after the commencement of this Act for a period not exceeding eighteen months.
