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 14 in Motherhood University Act, 2014 14. The Pro-Chancellor. (1)The Pro-Chancellor may be appointed from amongst or by the members of the Promoting Society.(2)The Pro-Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made thereunder.
