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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(8)(i) in Kerala Veterinary and Animal Sciences University Act, 2010

(i)The Chancellor shall have the power to remove the Vice-Chancellor from office by an order in writing on charges of misappropriation, misconduct, mismanagement of funds or willful omission, refusal to carry out the provisions of this Act or for abuse of powers vested on him: