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 21] [Entire Act] State of Odisha - Subsection Section 21(6) in Orissa Universities Act, 1989 (6)Subject to the provisions, if any, In the Statutes the employees of a University, other than those specified in the proceeding sub-sections shall be appointed by the Vice-Chancellor.
