Section 11(4) in Kerala Agricultural University Act, 1971
(4)Dissolution of the General Council - (i) Notwithstanding anything contained in the principle Act or the statutes made there under, on and from the date of commencement of the Kerala Agricultural University (Amendment) Act 2001 , the General Council of the Kerala Agricultural University shall stand dissolved and all the members of the said council shall be deemed to have vacated their offices as such on such dissolution.(ii)The General council dissolved under sub-section 4 (1) shall be reconstituted in accordance with the provisions of the principal Act within a period of six months from the date of such dissolution.(iii)The Chancellor may by nomination, constitute the General council to exercise the powers and perform the functions of the General council during the period between the dissolution of the General council under sub-section 4(1) and the reconstitution of the same under sub-section 4 (2).
