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 7A] [Entire Act] State of Uttar Pradesh - Subsection Section 7A(3) in Roorkee University Act 1947 (3)The member of the Review Committee shall hold office at the pleasure of the Chancellor and shall get such facilities and honorarium as may be prescribed by the Rules.
