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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(9) in Kerala University of Health Sciences Act, 2010

(9)The Vice-Chancellor may, by writing under his own signature addressed to the Chancellor, after giving one month's notice, resign from that office and shall cease to hold that office, on the acceptance of the resignation by the Chancellor or from the date of expiry of the said notice period whichever is earlier.