Section 3 in Uttarakhand Miscellaneous University (Amendment) Act, 2018
3. Substitution of sub-section (1) of Section 13 of the Uttarakhand Act No. 23 of 2005.
- In the Uttarakhand Open University Act, 2005, sub-section (1) of Section 13 shall be substituted as follows, namely-'13(1) Registrar, Deputy Registrar and Assistant Registrar shall be appointed by the State Government through "Centralised Service Rules" in such manner and on such terms and conditions as may be prescribed.'.
