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[Cites 0, Cited by 1] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(3) in Kerala University Act, 1974

(3)An order of forfeiture under sub-section (2) shall be made.-
(a)in the case of a teacher or a member of the non-teaching staff of an affiliated college, by the officer authorised under clause (a) of the said sub-section; and
(b)in the case of an officer, teacher or other employee of the University, by the Vice-Chancellor.