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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in A.P.J. Abdul Kalam Technological University Act, 2015

(1)The Chancellor shall appoint a person recommended by the Government, who is working in the field of engineering, technology and having the qualifications prescribed in the Statutes, to.be the Pro-Vice- Chancellor, who shall be a full-time salaried officer of the University.