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 15] [Entire Act] State of Uttar Pradesh - Subsection Section 15(1) in Uttar Pradesh Private Universities Act, 2019 (1)The Chancellor/President shall be appointed by the Governing Body for a period of five years by following such procedure and on such terms and conditions as may be prescribed.
