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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6)(iii) in Kerala University of Health Sciences Act, 2010

(iii)After an inspection or inquiry has been caused to be made, the Chancellor may address the Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Senate or Governing Council the views of the Chancellor and call upon the Senate or Governing Council to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Senate or Governing Council communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Senate or Governing Council fails to communicate its opinion in time, after the specified time-limit is over, the Chancellor may proceed and advice the Senate or Governing Council upon the action to be taken by it, and fix a time-limit for taking such action;