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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(9) in Kannur University Act, 1996

(9)Failure on the part of the manager of the unitary management or the corporate management, as the case may be, to obey the instructions issued by the University or the Government in regard to matters relating to the administration of the private college or the continuance in office of person declared unfit under sub-section (7) shall be deemed to be sufficient cause for the withdrawal of the aid, grant or affiliation of the private college or private colleges, as the case may be, by the University or the Government, as the case may be.