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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(11) in Kerala Agricultural University Act, 1971

(11)[ In the event of a temporary vacancy or permanent vacancy occurring in the office of the Vice-Chancellor, the Chancellor shall make necessary arrangements in consultation with the Pro-Chancellor for exercising the powers and performing the duties of the Vice-Chancellor until a Vice-Chancellor appointed under the provisions of this Act assumes office.] [Substituted by Act 7 of 1997.]