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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(7) in Orissa Universities Act, 1989

(7)AH elections, selections and nominations for the purpose of reconstitution of the said authorities shall be held in advance in accordance with the provisions of this Act and Statutes and all persons who are to take part at any such election selection or nomination by virtue of holding office as member of any authority shall notwithstanding the fact that they have not assumed such office, be eligible to take such part.