Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(10) in Kannur University Act, 1996

(10)The Chancellor shall have power to appoint such officers and employees of the University as may be necessary for ensuring the initial functioning of the University:Provided that the power under this sub-section shall not be exercised by the chancellor after nomination of the Syndicate under section 95.