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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(9) in Orissa Universities Act, 1989

(9)The Chancellor shall be competent to issue directions or instructions not inconsistent with the provisions of this Act and Statutes on any matter connected with a University when any authority or Vice-Chancellor fails to act in accordance with the provisions of this Act, the Statutes, of the Regulations.