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State of Kerala - Section

Section 9 in Kerala State Higher Education Council Act, 2007

9. The Member-Secretary.

(1)An academician, preferably with administrative experience, shall be appointed by the Government as Member-Secretary of the Council.
(2)The Member-Secretary shall be responsible for the co-ordination of the academic functions of the Council.
(3)The Member-Secretary shall exercise such powers and perform such other functions as may be prescribed [or delegated by the Vice-Chairman from time to time] [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.].