Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(4) in Kerala University Act, 1969 (4)Members of the Academic Council, other than the members specified in clauses (a) to (g) of sub-section (3), shall hold office for a term of four years from the date of their appointment or nomination as the case may be.
