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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in Kerala University of Health Sciences Act, 2010

(4)
(i)If the Chancellor does not approve any of the persons so recommended by the Committee, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such a new Committee.
(ii)The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government.