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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] State of Kerala - Subsection Section 22A(2) in Sree Sankaracharya University of Sanskrit Act, 1994 (2)The Appellate Tribunal shall consist of a Judicial Officer not below the rank of a District Judge nominated by the Chancellor in consultation with the High Court.
