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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(20) in Orissa Universities Act, 1989

(20)The Chancellor may, at any time; by an order in writing remove the Vice-Chancellor of a University from office if in his opinion it appears that his continuance in office is detrimental to the interests of that University,Provided that no such removal shall be made without an enquiry being conducted by a sitting or retired judge of the High Court or Supreme Court and giving the Vice-Chancellor a reasonable opportunity of being heard.