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] Greater Bengaluru City Corporation - Section 19(1) in The Vellore Institute of Technology Bangalore Act, 2012 (1)The Registrar shall be appointed by the Chancellor in such manner and on such terms and conditions as may be laid down by the Statutes.
