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 54] [Entire Act] State of Tamilnadu - Section Section 12 in Sai University Act, 2018 12. Vice-Chancellor. (1)The Vice-Chancellor shall be appointed by the Chancellor in such manner as may be prescribed, for a period of three years.(2)The Vice-Chancellor shall exercise such powers and perform such other functions as may be prescribed.
