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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Kerala University of Health Sciences Act, 2010

(3)The Pro-Vice-Chancellor shall be a full-time salaried officer of the University, and the pay and allowances admissible to him as well as the terms and conditions of his service shall be such as may be determined by the Government.