AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Central Universities Act, 2009

10. Chancellor. -

1.   The Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes.

2.   The Chancellor shall, by virtue of his office, be the head of the University and shall, if present, preside at the Convocations of the University held for conferring degrees and meetings of the Court.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement