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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(9) in The SreeNarayanaGuru Open University Act, 2021

(9)As the Chairperson of the authorities or bodies or various councils of the University, the Vice-Chancellor shall have, subject to the approval of the Syndicate, the power to suspend a member from the meeting of the authority, body or various councils for obstructing or stalling the proceedings or for indulging in behaviour unbecoming of a member.