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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(5) in Kerala University of Health Sciences Act, 2010

(5)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried out in accordance with the provisions of this Act, Statutes and Regulations and that the decisions of the authorities, bodies and committees are not inconsistent with this Act or Regulations.