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 13(12)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(12)(v) in A.P.J. Abdul Kalam Technological University Act, 2015

(v)where the Government is satisfied that there is misuse of power as against this Act, Rules, Statues and Regulations or causing administrative stalemate due to the activities violating the prescribed jurisdiction, the Government shall have the power to recommend to the Chancellor to remove the- Vice-Chancellor from the positions: