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 12] [Entire Act]

State of Kerala - Subsection

Section 12(4) in Kerala Veterinary and Animal Sciences University Act, 2010

(4)The committee shall submit, a panel to the Chancellor, within such period as he may specify. The Chancellor shall with the concurrence of the Government, appoint one person as the Vice-Chancellor. If the Committee fails to submit a panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor on the advice of the Government.