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State of Kerala - Section

Section 98 in Kannur University Act, 1996

98. Appointment of funds and assets of the University of Calicut.

- A Committee consisting of the Vice Chancellor of the University of Calicut, the Vice Chancellor of the Kannur University and the Secretary to the Government of Kerala, Finance Department, shall examine the question of transfer of funds and assets other than those referred to in sub-section (3) of section 99 from the University of Calicut to the Kannur University and shall recommend to the Government the action to be taken in the matter, and the decision of the Government on such recommendation shall be final.