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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(3) in The SreeNarayanaGuru Open University Act, 2021

(3)Where such temporary posts are to be created permanently in the University, approval from the Government for that shall be obtained and the qualification, method of appointment and conditions of service to such posts shall be prescribed by Statutes.