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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(7) in Kannur University Act, 1996

(7)On receipt of an appeal under sub-section (6), the Appellate Tribunal may, after giving the parties an opportunity of being heard, and after such further inquiry as may be necessary, pass such order thereon as it may deem fit, including an order of reinstatement of the teacher concerned.