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 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(1) in The SreeNarayanaGuru Open University Act, 2021

(1)It shall be the duty of the first Vice-Chancellor appointed under this Act to make arrangements for constituting the authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding two years as the Government may, by notification direct.