Section 22(13) in The Jharkhand State Agricultural University Act, 2000
(13)Any order passed by the Vice-Chancellor in exercise of the powers conferred on him by clauses (ii) to (v) of sub-section (12) shall continue to have effect after the expiry of the period specified under sub-section (12) until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.
