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 1] [Section 15] [Entire Act] State of Kerala - Subsection Section 15(4) in Guruvayoor Devaswom Act, 1978 (4)The Government shall withdraw the Administrator from his office if a resolution recommending such withdrawal is passed by a majority of not less than twothirds of the total membership of the Committee.
