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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(2) in Kerala University of Fisheries and Ocean Studies Act, 2010

(2)The Vice Chancellor shall be appointed by the Chancellor on the advice of the Selection Committee consisting of one person nominated by the Governing Council of the University, one person nominated by the Government , Director General of the Indian Agricultural Research or his representative;Provided that the nominee of the University Governing Council shall not be from among the members of that Council or an employee of the University.Provided further that the selection committee shall submit a panel of members not exceeding three to the Chancellor unanimously;Provided also that if the advice rendered by the Selection Committee is not unanimous, the Chancellor may accept the opinion of the majority of its members.