Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act] State of Karnataka - Subsection Section 35(2)(f) in The Karnataka State Universities Act, 2000 (f)one expert who is an educationist with rich experience of teaching and Research and educational administration nominated by the State Government for a term of two years;