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 53] [Entire Act] State of Kerala - Subsection Section 53(9) in Kerala University Act, 1969 (9)Any teacher aggrieved by an appointment under sub-section (7) may, within sixty days from the date of the appointment, appeal to the Syndicate, and the decision of the Syndicate thereon shall be final
