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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(4) in Assam Science & Technology University Act, 2009

(4)Any appointment made under sub-section (2) and (3) shall be for a period not exceeding five years and on such conditions as, the appointing authority think fit to specify provided that no such appointment shall be made until financial arrangement has been made thereof.