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 0] [Entire Act]

State of Kerala - Section

Section 52 in Kannur University Act, 1996

52. Restriction on diversion of funds.

- The University shall not -
(a)without the prior approval of the Government,
(i)divert funds earmarked for a purpose for any other purposes; or
(ii)implement any scheme which involves any matching contribution from the Government; or
(b)implement any scheme which imposes a recurring liability on the Government after the assistance from the sponsoring authority ceases.