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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Kerala University of Health Sciences Act, 2010

(3)The Pro-Vice-Chancellor shall be responsible for the duties allotted to him specifically by the Vice-Chancellor with the approval of the Governing Council or under this Act or Statutes and the Pro-Vice-Chancellor shall preside over the meetings of the authorities of the University in the absence of the Vice-Chancellor.