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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 22 in Mahatma Gandhi University Act 1985

(22). It shall be the duty of the Vice-Chancellor to see that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations, the rules and the bye-laws and to report to the Chancellor every proceedings which is not in conformity with such provisions.