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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(8) in Kerala University of Fisheries and Ocean Studies Act, 2010

(8)Dean shall be responsible for taking decision on the complaints of students in the matters of enrolment, qualification, migration, scholarship, studentship of freeship, extension of tenure and admission to University Examination subject to directions and restrictions of the Vice Chancellor.