Section 53(2)(iii) in The Karnataka State Universities Act, 2000

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State of Karnataka - Subsection

Section 53(2)(iii) in The Karnataka State Universities Act, 2000

(iii)Four experts to be nominated by the Chancellor on the recommendation of the State Government from among the persons serving in any University of the State or any other institutions recognised by the State Government of whom one shall be a person belonging to Scheduled Castes or Scheduled Tribes and another to other backward Classes:

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State of Karnataka - Subsection

Section 53(2)(iii) in The Karnataka State Universities Act, 2000