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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 14 in Kannur University Act, 1996

14. The Registrar.

(1)The Registrar shall be a whole time salaried officer of the University and shall be appointed by the Syndicate for such period and on such terms and conditions as may be prescribed by the Statutes.
(2)The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes.
(3)Suits by or against the University shall be instituted by or against the Registrar.