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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Kerala Agricultural University Act, 1971

(2)The General Council may remove any person from membership of any Authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude, provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.