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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala University Act, 1969

(1)The Vice-Chancellor shall be appointed by the Chancellor from among a panel of three names recommended by the committee appointed by him consisting of three members, one elected by the Senate, one elected by the Syndicate and the third nominated by the Government.