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

State of Kerala - Subsection

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

(ii)For the purposes of holding an inquiry under this section the Chancellor shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice- Chancellor and shall submit a report to the Chancellor.