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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2)(xiv) in A.P.J. Abdul Kalam Technological University Act, 2015

(xiv)to arrange for and direct the investigation into the affairs of affiliated colleges, to issue instructions for maintaining their efficiency, for ensuring academic and administrative resources, infrastructural facility, academic performance, performance of teachers of these colleges and in the case of private colleges ensure payment of adequate salaries and service conditions to the members of the staff and in case of disregard of such instructions, to modify the conditions of affiliation or take such steps as it deems proper in that behalf;