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

State of Kerala - Subsection

Section 77(2) in Kannur University Act, 1996

(2)The Commission constituted under sub-section (1) shall inquire into and report on-
(i)the working of the University during the period to which the inquiry relates,
(ii)the financial position of the University including the financial position of its colleges and departments;
(iii)any change to be made in the provisions of this Act or the Statutes, Ordinances, rules and bye-laws made thereunder with a view to bringing about improvement in the affairs of the University; and
(iv)such other matters as may be referred to it by the Government, and make such recommendations to the Government as it thinks fit.