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 Uttarakhand - Subsection Section 2(h) in Himgiri Zee University Act, 2003 (h)"Principal" in relation to a constituent college, means the head of the constituent college and includes, where there is no principal, the Vice principal or any other person for the time being appointed to act as principal;
