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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Kannur University Act, 1996

(3)Subject to the provisions of the Statutes and the Ordinance, the Vice-Chancellor shall have power to appoint, suspend, dismiss or otherwise punish any employee of the University below the rank of Deputy Registrar:Provided that the Vice-Chancellor may delegate any of his powers under this sub-section to the Pro-Vice-Chancellor or the Registrar.