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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(10) in Sree Sankaracharya University of Sanskrit Act, 1994

(10)The Vice-Chancellor shall be entitled to be present at and to address, any meeting of any authority or body or committee of the University but shall not be entitled to vote thereat unless he is a member of such authority, body or committee.