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 2] [Entire Act]

State of Kerala - Section

Section 8 in Calicut University Act, 1975

8. The Pro-Chancellor.

(1)The Minister for the time being administering the subject of education in the State shall be the Pro-Chancellor of the University.
(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all the powers and perform all the functions of the Chancellor.