Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in Shri Krishna Ayush University Kurukshetra Act, 2016

(1)The Pro Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government on such terms and conditions of service, as may be determined by him. He shall not be below the rank of a Professor.