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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(6) in Kerala University Act, 1969

(6)The manager appointed under sub-section (1) of section 50 shall be bound to give effect to the decisions of the University and if at any time, it appears to the University that the manager is not carrying out its decisions, it may, for reasons to be recorded in writing and after giving the manager an opportunity of being heard, by order remove him from office and appoint another person to be the manager after consulting the educational agency.