Kannur University Act, 1996 - Section 10(9) and Section 10(10) - Re-appointment of Vice-Chancellor - It is the Chancellor who has been conferred with the competence under the Act 1996 to appoint or reappoint a Vice-Chancellor - Supreme Court of India Judgements
SUPREME COURT OF INDIA FULL BENCH DR. PREMACHANDRAN KEEZHOTH AND OTHERS — Appellant Vs. THE CHANCELLOR KANNUR UNIVERSITY AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI., J.B. Pardiwala and Manoj Misra, JJ. ) Civil Appeal No. 7700 of 2023 Decided on : 30-11-2023 Kannur University Act, 1996 – Section 10(9) and […]
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