Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(m) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(m)shall, save as otherwise provided for by this Act or the Statutes, appoint the officers, teachers and other servants of the Vishwavidyalaya and shall define their duties and the conditions of their service, and shall provide for the filling of temporary vacancies in their posts;