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[Cites 0, Cited by 3] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(4) in Kerala University Act, 1969

(4)A teacher against whom disciplinary action is taken shall have a right of appeal to the Syndicate, and the Syndicate shall have power to order reinstatement of the teacher in cases of wrongful removal or dismissal and to order such other remedial measures as it deems fit, and the governing body or managing council, as the case may be, shall comply with the order.