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 17] [Entire Act] State of Kerala - Subsection Section 17(7) in Kerala Education Act, 1958 (7)It shall be lawful for the District Educational Authority to exercise its powers under this Act notwithstanding any vacancy in the Authority.[As amended by THE KERALA EDUCATION (AMENDMENT) ACT, 2021 ]
