Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

(2)The Chairperson of the Policy Planning Body shall have the power to co-opt two persons having experience in the field of health, education or administration, to the body.