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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in A.P.J. Abdul Kalam Technological University Act, 2015

(3)The Vice-Chancellor may, whenever he thinks fit, convene a meeting of the Board of Governors and he shall, upon a requisition in writing signed, by not less than one-half of the total number of members of the Board of Governors, convene a special meeting of the Board of Governors.