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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(23) in The Jharkhand State Agricultural University Act, 2000

(23)Government reserves the right to alter any of these terms or introduce any new terms if such alteration or introduction of new terms becomes necessary in public interest. Every time that such a change takes place the consent of the transferred Government employees affected to continue to be on loan to a University under the changed terms, will be taken.