Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in Kerala Agricultural University Act, 1971

(3)The Pro-Chancellor shall also exercise such other powers and perform such other functions of the Chancellor as the Chancellor may be order in writing delegate to the Pro-Chancellor, and such delegation may be subject to such restrictions and conditions as may be specified in such order.