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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in Orissa Universities Act, 1989

(3)In case the Governing Body of the college fails to rectify the defects during the aforesaid period the Syndicate may decide to deprive the college, either in whole or in part, of its privileges and shall submit a copy of its proceedings along with a copy the enquiry report with objections filled by the Governing Body, if any, to the Chancellor, who shall have power to rescind or modify the order of the Syndicate.