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Ker. HC: UGC Regulations Don’t Require Chancellor's Nominee in Selection Committee for Universities - (15 Dec 2022)

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Kerala High Court while staying a Single bench order directing to include Chancellor's representative in Search Committee for appointment of VC of APJ Abdul Kalam Technological University (KTU) has held that Chancellor's representative is not necessary in search committee for appointment of KTU VC.

Tags : KERALA HIGH COURT   APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY   CHANCELLOR'S REPRESENTATIVE  

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