Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(7)(iii) in Kerala Veterinary and Animal Sciences University Act, 2010

(iii)After an inspection or inquiry has been caused to be made, the Chancellor may address the Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Management Council or Board of Management, the views of the Chancellor and call upon the Management Council or Board of Management to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Management Council or Board of Management communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Management Council or Board of Management fails to communicate its opinion in time, after the specified time limit is over, the Chancellor may proceed and advise the Management Council or Board of Management upon the action to be taken by it, and fix a time limit for taking such action;