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State of Kerala - Section

Section 22 in Kannur University Act, 1996

22. Meetings of Senate.

(1)The Senate shall meet at least once in four months on dates to be fixed by the Vice-chancellor and one of such meetings shall be called the annual meeting.
(2)Fifteen members of the Senate shall be the quorum for a meeting of the Senate:Provided that such quorum shall not be required for a Convocation of the University or a meeting of the Senate held for the purpose of conferring degrees, titles, diplomas or other distinctions.
(3)The Vice-chancellor may, whenever he thinks fit and shall, within thirty days of the receipt of a requisition in writing signed by not less than one fourth of the total number of members of the Senate, convene a special meeting of the Senate.
(4)When a special meeting is convened on requisition, no subject other than that shown in the requisition shall be considered at the meeting.