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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(2) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(2)All Regulations passed by the Academic Council shall be sent to the State Government for submission to the Chancellor for approval. The State Government shall transmit the Regulations within two months from the date of receipt thereof from the University to the Chancellor with its comments. The Chancellor may within one month from the date of receipt of the Regulations from the State Government either approve them or refer them to the Academic Council for further consideration.