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 20] [Entire Act] State of Kerala - Subsection Section 20(3) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986 (3)On the failure of a member to make the choice under the preceeding proviso, he shall be deemed to have vacated his office as an elected or nominated member.
