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 0] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(3) in Kannur University Act, 1996 (3)The Vice-chancellor may, whenever he thinks fit and shall, within thirty days of the receipt of a requisition in writing signed by not less than one fourth of the total number of members of the Senate, convene a special meeting of the Senate.
