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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(3) in Mahatma Gandhi University Act 1985

(3). The Vice Chancellor may, on the recommendations of the Syndicate also remove any person from the membership of any authority or body of the University if he becomes of unsound mind or a deaf-mute or has applies to be adjudicated or has been adjudicated an insolvent.