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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Kerala - Subsection

Section 96(2) in Mahatma Gandhi University Act 1985

(2)As soon as may be after the date of the commencement of this Act, the Government may, after consulting the Vice-Chancellors of the University of Kerala and the Mahatma Gandhi University direct, by general or special order, that such of the employees of the University of Kerala as are specified in such order shall stand allotted to serve in connection with the affairs of the Mahatma Gandhi University with effect from such date as may be specified in such order.