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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(l) in Kerala University Act, 1969

(l)to make Statutes regulating the method of election to the authorities of the University, the procedure at the meetings of the Senate, the Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities or the University other than the Senate;