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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2) in Kerala Agricultural University Act, 1971

(2)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the selection committee consisting of a nominee of the Chancellor, the Director General of the Indian Council of Agricultural Research and one nominee of the General Council.Provided that the nominee of the General Council shall not be from among the members of that Council or an employee of the University.Provided further that if the advice rendered by the Selection Committee is not unanimous, the Chancellor may accept the opinion of the majority of its members.Provided also that if the Selection Committee fails to tender advice, the Chancellor shall be free to make the appointment on the advice of the Government.