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[Cites 0, Cited by 2] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala University Act, 1974

(2)The Vice Chancellor shall cause to be laid before the Senate and the Students' Council in such manner as may be prescribed by the Statutes periodical reports detailing the recommendations and suggestions made by the Students' Council and the action taken thereon by the authorities to which such recommendations and Suggestions made by the Student's Council and the action taken thereon by the authorities to which such recommendations and suggestions were made.