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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(1) in Doon University Act, 2005

(1)There shall be a Vice-Chancellor appointed on such terms and conditions as may be prescribed by the Statues for a term of three years by the Chancellor from a panel of three persons recommended by the Committee constituted in accordance with the provisions of sub-section (2) :Provided that the first Vice-Chancellor of the University shall be appointed by the State Government and will hold office for a term of three years.