Legal Document View

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
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(4) in The SreeNarayanaGuru Open University Act, 2021

(4)The quorum of the Senate shall be one third of its total number of members:Provided that, such quorum shall not be required for convocation of the University or a meeting of the Senate held for the purpose of conferring degrees, titles or other academic distinctions.