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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(3) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

(3)Any dispute between any officer (other than theVice-Chancellor and the Pro-Vice-Chancellor) or teacher of theUnversityand the Universityshall, on the requestof the Universityor the Officer or teacher concerned, be referred to the AppellateTribunal for decision.