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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1)(m) in Kannada University Act, 1991

(m)eight members nominated by the Government of whom one shall belong to Scheduled Caste, one shall belong to Scheduled Tribe, one shall be woman, one shall belong to minorities based on religion and one shall belong to Backward Classes specified by the Government;