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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(a) in Himalayan Garhwal University Act, 2016

(a)The first Vice-Chancellor and Pro-Vice Chancellor, if any shall be appointed by the Chancellor after due approval from the Board of Governors and the said officer shall hold office for a term of two years;