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 22] [Entire Act] State of Kerala - Subsection Section 22(5) in The SreeNarayanaGuru Open University Act, 2021 (5)The Vice-Chancellor shall take steps to reconstitute the Senate, three months prior to the expiration of the term of the Senate.
