Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Kerala - Subsection Section 8(6) in The SreeNarayanaGuru Open University Act, 2021 (6)An appeal may lie to the Chancellor against an order of dismissal of a person in service in any permanent post of the University, passed by the Vice-Chancellor or any authority.
