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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(4) in Kannada University Act, 1991

(4)The member of the Governing Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as have been permitted:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.