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State of Karnataka - Section

Section 32 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

32. The Academic Council.

- The Academic Council shall be the academic body of the University, and shall, subject to the provisions of this Act and the regulations, have power of control and general regulation of, and be responsible for, the maintenance of standards of instruction, education, research and examination of the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the regulations. It shall have the right to advise the Executive Council on all academic matters.