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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(1) in National Law University of Uttarakhand Act, 2011

(1)The Registrar shall be a whole time officer of the University. He shall be appointed by the State Government in consultation with the Vice Chancellor from amongst the senior officers of the Govt. He may be taken on deputation from any Government Department for such period as the Vice Chancellor thinks fit.