Legal Document View

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
[Cites 0, Cited by 0] [Section 12D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12D(1) in Himachal Pradesh University Act, 1970

(1)The Pro-Vice-Chancellor shall be a whole time officer of the University. The Pro-Vice-Chancellor after the Commencement of the Himachal Pradesh University (Amendment) Act, 1996 shall be appointed by the Chancellor in consultation with the State Government, on such terms and conditions as the State Government may determine.