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[Cites 0, Cited by 1] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(2) in Kannur University Act, 1996

(2)As soon as may be after the date of commencement of this Act, the Government may, after consulting the Vice-Chancellors of the University of Calicut and the Kannur University, direct, by general or special order, that such of the employees of the University of Calicut who have opted under sub-section (1) as are specified in such order shall stand allotted to serve in connection with the affairs of the Kannur University with effect from such date as may be specified in such order,.