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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(5) in Kerala University of Health Sciences Act, 2010

(5)No person shall be a member of the Governing Council, the Academic Council or the Board of Examinations for not more than two consecutive terms, either as an elected, nominated, appointed or co-opted member, as the case may be. However, the Chancellor shall have the power to grant exemption to such a member.