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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(19) in Orissa Universities Act, 1989

(19)Notwithstanding anything' contained in this section, the Chancellor shall appoint such person as he deems fit to be the first Vice-Chancellor of a University newly established under this Act and the person so' appointed shall hold office for such period, not exceeding one year, and subject to such terms and conditions as the Chancellor may fix in that behalf,