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 31] [Entire Act] State of Kerala - Subsection Section 31(3) in Kannur University Act, 1996 (3)A member nominated by the Vice-chancellor, in consultation with the Chairman of the University Union, from among the elected student members of the Council, shall be the secretary to the Council.
