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State of Uttarakhand - Section

Section 13 in ICFAI University Act, 2003

13. The Chancellor.

(1)The ICFAI shall, with the prior approval of the Visitor, appoint a person suitable to be appointed as chancellor, as the chancellor of the ICFAI University.
(2)The Chancellor so appointed shall hold the office for a period of five years.
(3)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made thereunder.