UNIVERSITY OF KERALA Vs. COUNCIL, PRINCIPALS' COLLEGES, KERALA

JUDGEMENT

(1.) We have perused the report of the Committee constituted by the Ministry of Human Resource Development, Government of India in terms of the order of this Court dated 12-12-2005. The Committee headed by Mr. J.M. Lyngdoh has submitted the report making recommendations and suggestions relating to Students' Union Elections. We are, prima facie, of the view that the recommendations need acceptance and as an interim measure, we direct the following recommendations to be implemented, subject to such modifications indicated hereinafter.

(2.) The recommendations are:

(3.) We, however, direct modifications in paras 6.6.2 and 6.9.1. The expression "and audited accounts" in para 6.6.2 shall be substituted by the words "and certified accounts" (to be certified by the candidate). Similarly, the period of "12 hours" indicated in para 6.9.1 i.e. "12 hours" shall be substituted by the words "6 hours".