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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(2) in Kerala University of Health Sciences Act, 2010

(2)The Vice-Chancellor shall cause every University department, school, centre, affiliated college or recognised institution to be inspected, at least once in every three years, by one or more committees appointed by him in that behalf which shall consist of the following members, namely:-
(i)a Dean or a Chairman of Board of studies nominated by the Vice-Chancellor--Chairperson;
(ii)one expert, in medical education, not connected with the University, nominated by the Vice-Chancellor;
(iii)one expert, to be nominated by the Governing Council:
Provided that no member of such committee shall be connected with the management of college or the institution concerned.