Section 79A(2)(b) in Calicut University Act, 1975

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State of Kerala - Subsection

Section 79A(2)(b) in Calicut University Act, 1975

(b)in the case of an officer, teacher or other employee of the University, the Vice-Chancellor, to do any work in connection with an examination conducted by the University, when required to do so by the competent officer or authority of the University, he shall, without prejudice to any other action that may be taken against him, forfeit his pay and allowances for a period of two months commencing on the date of commencement of the examination

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State of Kerala - Subsection

Section 79A(2)(b) in Calicut University Act, 1975