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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(3)(iii) in Kerala University of Health Sciences Act, 2010

(iii)The Governing Council shall not propose the draft of a Statute or of an amendment to a Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Governing Council.