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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1) in Mahatma Gandhi University Act 1985

(1)The Syndicate may of its own motion take into consideration the draft of a Statute:Provided that, in any such case, before a Statute is passed the Syndicate shall obtain and consider the opinion of the Academic Council, where necessary on academic matter.