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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(3) in Kerala University of Health Sciences Act, 2010

(3)Appointment of the Registrar shall be for a term of five years and he shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Registrar shall be as approved by the State Government. The term of appointment of Registrar shall be five years or till he attains the age of sixty years, whichever is earlier, provided that a person shall not be appointed as Registrar for more than two terms.