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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(5) in Karnataka Secondary Education Examination Board Act, 1966

(5)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] may in an emergency appoint any Examiner outside the panels drawn up by the Examiners' Committee and when any such appointment is made, he shall report such appointment to the Board.