Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(3) in Kerala University of Health Sciences Act, 2010 (3)A Faculty shall be constituted, divided, combined with or abolished only with the approval of the Academic Council and as may be prescribed by Statutes.
