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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5)(i) in Kerala University of Health Sciences Act, 2010

(i)The person appointed as the Vice-Chancellor shall, subject to the terms and conditions of his contract of service hold office for a contract period of five years from the date on which he enters upon office or till he attains the age of seventy years, whichever is earlier.