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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in Orissa Universities Act, 1989

(2)If a member of any authority or body of a University is charge sheeted criminally on charges of corruption or moral turpitude, the Chancellor may, if he is satisfied that the continuance of such a member will be detrimental to the interest of the University place such member under suspension till the final disposal of the case ending in his acquittal in the court of law or till the end of the term of such member, whichever is earlier.