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 16] [Entire Act] State of Karnataka - Subsection Section 16(2) in THE ATRIA UNIVERSITY ACT, 2020 (2)The Pro-Chancellor shall exercise all powers of the Chancellor in his absenceand shall be assigned any additional duties with prior written Approval of theChancellor.
