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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(10) in The Jharkhand State Agricultural University Act, 2000

(10)The Vice-Chancellor may appoint, under intimation to the Board of Management, any suitable person temporarily for a period not exceeding six months in a vacancy of an officer of a University referred to in clauses (3) to (7) of Section 19.