Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6)(v) in Kerala University of Health Sciences Act, 2010

(v)The Chancellor may, where action has not been taken by the Senate or Governing Council to his satisfaction within the time-limit fixed and after considering any explanation furnished or representation made by the Senate or Governing Council, issue such directions as the Chancellor may think fit and the Senate or Governing Council and other authority concerned shall comply with such directions;