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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(6) in Sree Sankaracharya University of Sanskrit Act, 1994

(6)No provision which affects the status, powers, or constitution of any authority of the University shall be included in a Statutes until such authority has been given an opportunity to record its opinion in writing on the proposal to include such provision and the opinion so expressed has been given due consideration by the Syndicate and the Chancellor.