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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(xxxiv) in Kerala University of Health Sciences Act, 2010

(xxxiv)to arrange for and direct the investigation into the affairs of private, affiliated colleges and to issue instructions for ensuring proper conditions of employment of teachers, officers and other employees in all institutions and colleges affiliated to the University, payment of adequate salaries to them and in case of disregard of such institutions to modify the conditions of application or recognition or take such other steps as they deem proper in this behalf;