Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3) in Kerala Agricultural University Act, 1971

(3)Any person who is a member of any Authority of the University, other than the General Council or the Executive Committee as a representative of another body, whether is the University or not, shall retain his seat on the Authority of body only so long as he continues to be a member of the body by which he was nominated or elected and thereafter till his successor is duly nominated or elected.