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 26] [Entire Act] State of Kerala - Subsection Section 26(8) in Sree Sankaracharya University of Sanskrit Act, 1994 (8)The Vice-Chancellor may take appropriate disciplinary action against the employees of the University and pending such disciplinary action may keep any employee under suspension.
