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 19] [Entire Act] State of Haryana - Subsection Section 19(2) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008 (2)The mode of appointment, powers and functions of the Dean of Faculty shall be such, as may be prescribed by the Statutes.
