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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(6) in Kerala University Act, 1969

(6)Where the post held by the probations is substantively vacant and before the expiry of one month from the prescribed period of probation he is not confirmed under sub-section (4) or is not discharged or reverted under sub-section (5), lie shall be deemed to have been confirmed in that post.