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State of Kerala - Section

Section 54 in Kannur University Act, 1996

54. Annual report.

(1)The annual report of the University shall be prepared under the direction of the Syndicate and shall be presented to the Senate for its review on or before such date as may be prescribed by the Statutes.
(2)The Senate shall pass a resolution on the annul report and communicate the resolution to the Syndicate.
(3)The Syndicate shall inform the Senate of the action taken by it on the resolution passed by the Senate under sub-section (2) and shall submit a copy of the annul report together with a copy of the resolution of the Senate under sub-section (2) to the Government and the Chancellor.
(4)The government shall, as soon as the annual accounts and annual report are received, cause the same to be laid on the Table of the State Legislative Assembly.