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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(16) in Calicut University Act, 1975

(16)It shall be the duty of the Vice-Chancellor to see that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations, the rules and the bye-laws and to report to the Chancellor every proceeding which is not in conformity with such provisions.