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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(8) in Kannur University Act, 1996

(8)A probationer who is discharged or reverted under sub-section (6) or who is discharged or reverted before the prescribed period of probation otherwise then on the ground of want of vacancy shall be entitled to appeal against the order of discharge or reversion to the Appellate Tribunal, and the provision of section 66 shall mutatis mutandis apply to such appeals.