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 66] [Entire Act] State of Kerala - Subsection Section 66(3) in Kerala University Act, 1969 (3)A teacher whose name is suspended or removed from the register of recognised teachers shall not be eligible for appointment or continuance as a teacher in any of the institutions affiliated to the University.
