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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(1) in Shri Guru Ram Rai University Act, 2016

(1)The Chancellor shall be appointed by the Founder Society from such persons with the prior concurrence of the Visitor who shall be a member of the founder Society;Provided that the Founder Society may also appoint Chancellor from person other than the member of the Founder Society.