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[Cites 0, Cited by 0] [Section 80A(2)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(2)(b) in Kerala University Act, 1974

(b)in the case of an officer, teacher or other employee of the University the Vice-Chancellor, to do any work in connection with an examination conducted by the University, when required to do so by the competent officer or authority of University he shall, without prejudice to any other action that may be taken against him, forfeit his pay and allowances for a period of two months commencing on the date of commencement of the examination.