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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(4) in Kannur University Act, 1996

(4)The Chancellor shall, when an emergency arises, have the right to suspend or dismiss any of the authorities of the University and to take measures for the exercise of the powers and the performance of the functions of such authority till the suspension is revoked, or, as the case may be, a new authority is constituted:Provided that an order suspending or dismissing any authority shall specify the reasons for taking such action.