Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(1) in The SreeNarayanaGuru Open University Act, 2021

(1)Without the prior approval of the Government, the University shall not,—
(i)divert or spend any movable or immovable properties earmarked for any specific purpose by the Government other than that for which it was received;
(ii)take or implement any decision resulting in direct or indirect additional financial liability to the Government.