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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(5) in Orissa Universities Act, 1989

(5)Where as a result of an order made under sub-section (3), it is necessary to appoint a Vice-Chancellor or to reconstitute or constitute an authority, a committee or body, such appointment, reconstitution, or constitution as the case may be, shall be made within one year from the appointed date.