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 31(4)] [Section 31] [Entire Act] State of Odisha - Subsection Section 31(4)(c) in Orissa Universities Act, 1989 (c)the powers and functions of the authorities and the Vice-Chancellor shaft, during the operation of the notified order, be exercised and performed by the Administrator;