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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(1) in Patna University Act, 1976

(1)If any teaching or non-teaching employee of the University or a Constituent College is detained in custody under any law for a period upto 48 hours whether on a criminal charge or otherwise on security grounds, he shall with effect from the date of detention be deemed to have been suspended by the order of the appointing authority.