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] [Entire Act] State of Uttarakhand - Section Section 13 in Motherhood University Act, 2014 13. The Chancellor. (1)The Chancellor may be appointed from amongst or by the members of the Promoting Society.(2)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made thereunder.
