Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in The Haryana Private Universities, 2006

(4)The Chancellor shall have the following powers, namely:-
(a)to call for any information or record;
(b)to appoint the Vice-Chancellor;
(c)to remove the Vice-Chancellor in accordance with the provisions of sub-section (7) of section 17; and
(d)such other powers as may be specified by the Statutes.