Legal Document View

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
[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(c) in Orissa Universities Act, 1989

(c)any person holding office as Vice-Chancellor under the said Acts shall be deemed to be the Vice-Chancellor appointed under this Act, and shall, subject to the other provisions of this Act, continue to hold office till he is replaced by another Vice-Chancellor, appointed in accordance with the provisions of this Act;