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 24] [Entire Act] State of Kerala - Subsection Section 24(3) in A.P.J. Abdul Kalam Technological University Act, 2015 (3)The term of office of a member nominated to fill a casual vacancy shall be for the remaining period of the term of office of the member in whose place he has been nominated.
