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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in Orissa Universities Act, 1989

(5)The Comptroller of Finance shall have the right to speak in, and otherwise take part in the proceedings of the Senate and the Syndicate as and when required, and in all such cases, his advice shall be recorded in the proceedings of the Syndicate or the Senate as the case may be, but he shall not be entitled to vote.