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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(e) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016 (e)"Director/Principal" means the Head of an Institution, a College, Centre and School, or the person appointed for the purpose to act as such in his absence;
