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 5] [Entire Act]

State of Odisha - Subsection

Section 5(6) in Orissa Universities Act, 1989

(6)The Chancellor may, with reference to the result of such inspection or enquiry, direct the concerned authority or authorities of such University or the Vice-Chancellor as the case may be, to take such remedial measures as he deems necessary within such period not being latter than six months from the date of receipt of the directions as he may fix in that behalf.