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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(1) in Sree Sankaracharya University of Sanskrit Act, 1994

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and the ex officio Chairman of the Syndicate, the Academic Council and the Finance Committee and shall, in the absence of the Chancellor and the Pro-Chancellor, preside at the convocation of the University and confer degrees on persons entitled to receive them.