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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(1) in Kannur University Act, 1996

(1)The Government may, at any time, and shall, at the expiration of ten years from the commencement of this Act and thereafter at the expiration of every ten years, by order published in the Gazette, constitute a Commission which shall consist of a Chairman and such other members, not exceeding five, as the Government may appoint and such order shall define the procedure to be followed by the Commission.