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State of Kerala - Section

Section 18 in Mahatma Gandhi University Act 1985

(18). Subject to the provisions of the Statutes and the Ordinances, the Vice- Chancellor shall have power to appoint, suspend, dismiss or otherwise punish any member of the establishment of the University below the rank of Deputy Registrar:Provided that he may delegate any of his powers under this sub-section to the Pro- Vice-Chancellor or the Registrar.