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 28] [Entire Act]

State of Kerala - Subsection

Section 28(1) in Kerala Agricultural University Act, 1971

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Executive Committee and of the Academic Council and shall in the absence of the Chancellor and the Pro-Chancellor, preside at the meetings of the General Council and at the convocation of the University and confer degrees on person entitled to receive them.