Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(6) in Kerala University of Health Sciences Act, 2010

(6)The Registrar shall be the appointing and disciplinary authority of the employees of the University of the rank of Assistant Registrar and below, other than the teachers. An appeal by a person aggrieved by the decision of the Registrar may be preferred, within thirty days from the date of communication of such decision, to the Vice-Chancellor.