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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in Kerala State Higher Education Council Act, 2007

(3)The salaries, allowances and other perquisites payable to the Vice-Chairman shall be the same, as that of a Vice-Chancellor of a University and that payable to the Member-Secretary shall be the same as that of a Pro-Vice Chancellor of a University.