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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(11) in Kannur University Act, 1996

(11)The remuneration payable to and the other conditions of service of, the Vice-chancellor shall be such as may be determined by the Chancellor in accordance with the guidelines issued by the University Grants Commission in this regard, from time to time.