Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(1) in Orissa Universities Act, 1989 (1)The Comptroller of Finance shall be appointed by the Chancellor in consultation with the State Government form among the officers of the Orissa Finance Service and shall be a whole-time officer of the University.
