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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(i) in Kerala University of Health Sciences Act, 2010

(i)any of the members of any such authority, body or committee are not duly elected, appointed, nominated or co-opted or-for any other reason are not available to take office at the time of the constitution or to attend any meeting thereof or any person is a member in more than one capacity or there is any other- defect in the constitution thereof or there are one or more vacancies in the offices of members thereof; or