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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Indian Statistical Institute Act, 1959

(2)If, within the period fixed by any order issued under sub-section (1), cause is not shown to the satisfaction of the Central Government, the Central Government may, by order published in the Official Gazette and stating the reasons therefore, appoint one or more persons to take charge of the Institute or any part thereof for such period not exceeding two years as may be specified in the order.