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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(6)(f) in Kannur University Act, 1996

(f)dismissal from service,may, within sixty days from the date on which a copy of such order is served on him, appeal to the Appellate Tribunal on any one or more of the following grounds, namely:-
(i)that there is want of good faith in passing the order,
(ii)that the order is intended to victimize the appellant;
(iii)that, in passing the order, the educational agency has been guilty of a basic error or violation of the principles of natural justice; or
(iv)that the order is not based on any material or is perverse;