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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(9) in Kerala University of Fisheries and Ocean Studies Act, 2010

(9)Dean shall have the power to conduct continuing enquiry in the matter as directed by the Academic Council, if the University Department of any other institution conducting enquiry and reported their finding before the Academic Council regarding the irregularities occurred in the matters connected with the academic progress of the constituent faculties.