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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5) in Kerala University Act, 1969

(5)Notwithstanding anything contained in sub-section (3), the Chancellor may allow the Vice-Chancellor to continue in office alter the expiry of his term until his successor is appointed and enters upon his office or fora period of six months horn the date of such expiry, which ever period expires earlier.