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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(4) in Kerala University Act, 1969

(4)Subject to the provisions of the Statutes and the Ordinances, the Registrar shall have power to appoint, suspend, dismiss or otherwise punish any member of the establishment of the University office whose pay or maximum pay does not exceed two hundred and fifty rupees per-mensem, provided that the employee so punished shall have a right of appeal to the Vice-Chancellor, within sixty days of the order of punishment.