Section 6 in Kerala State Higher Education Council Act, 2007
6. The Visitor.
(1)The Chief Minister of Kerala,shall, by virtue of his. office, be the Visitor of the Council.(2)The Visitor shall have the right to call for report on any matter pertaining to the affairs of the Council and offer suggestions for the improvement of the functioning, of the Council.(3)The Visitor, shall preside over the meeting of the Advisory Council.(4)[ The Visitor may refer any matter relating to higher education and higher education institutions, as he deems fit, for the export opinion of the Council.] [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.]
