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 41] [Entire Act] State of Uttarakhand - Subsection Section 41(a) in Bhagwant Global University Act, 2016 (a)Subject to Section 14 to 15 the FIrst Vice-Chancellor and Pro Vice-chancellor, if any shall be appointed by the Chancellor and the said officer shall hold office for a term of three year.
