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 1] [Section 24(3)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3)(e) in Sree Sankaracharya University of Sanskrit Act, 1994

(e)If the committee or the members of the committee individually fails to make its or his recommendation within sixty days of its appointment the committee shall cease to exist and the Chancellor shall appoint a suitable person to be the Vice-Chancellor on the advice of the Government.