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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(8) in Kerala University Act, 1969

(8)The governing body or managing council, as the case may be, may, at any time, apply to the Government for termination of the appointment of the University under sub-section (1) and if the Government are satisfied that the circumstances no longer inquire the continuance of appointment of the University to manage the affairs of the private college, they may, by order terminate such appointment.