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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(9) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(9)Notwithstanding the provisions contained in sub-statute (5) of this statute, when in the opinion of the Director the situation so demands, the Director may himself/herself take temporary charge of a Department or Centre of Research or place it under the charge of the Dean of the concerned Faculty of Studies or a Professor or Chief Scientist or Engineer from another Department or Centre of Research for a period not exceeding six months.