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 12] [Entire Act] State of Kerala - Subsection Section 12(3) in The SreeNarayanaGuru Open University Act, 2021 (3)The Vice-Chancellor shall have the power to convene meetings of any of the authorities, bodies or various councils, as and when he considers that such meeting is necessary.
