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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(xix) in Kerala University Act, 1969

(xix)to arrange for and direct the investigation into the affairs of private colleges, to issue instructions for maintaining their efficiency, for ensuring proper conditions of employment of members of their staff and payment of adequate salaries to them, and in case of disregard of such instructions, to modify the conditions of affiliation or recognition or take such other steps as it deems proper in that behalf,