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State of Karnataka - Section

Section 28 in The Karnataka Education Act, 1983

28. Duty of employees of educational institutions to do examination work.-

Notwithstanding anything contained in any law for the time being in force or in any contract or any judgment, decree or order of any court or tribunal, it shall be the duty of every officer, teacher or other employee of every educational institution and every person in the service or pay of or remunerated by any educational institution to do any work assigned to him, in connection with any examination.