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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(3)(v) in Orissa Universities Act, 1989 (v)Head of the concerned Department and the Director of Higher Education both shall be the member in case of selection to the post of Professors and Readers.