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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1) in Kerala University of Health Sciences Act, 2010

(1)A teacher from an aided college or institution under the University elected or nominated as a member of the Legislative Assembly of the State, or of the Parliament shall be entitled to treat the period of such membership in the Legislative Assembly or Parliament as on leave without salary and allowances.