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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(2)A member in any of the authority of the University if convicted in a criminalproceedings or punished for moral turpitude or corruption by a competent court or authoritymay be removed by the General Council after giving him an opportunity of being heard.