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 42] [Entire Act] State of Uttarakhand - Subsection Section 42(a) in Uttaranchal University Act, 2012 (a)the first Vice-Chancellor and Pro-Vice Chancellor, if any shall be appointed by the Chancellor and the said officer shall hold the office for a term of three year;
