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 67] [Entire Act] State of Kerala - Subsection Section 67(2) in Kannur University Act, 1996 (2)The Government or the authorised officer, as the case may be, may suspend a teacher of a private college when any disciplinary proceedings are proposed to be taken against him under this section or when such disciplinary proceedings are pending.
