Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 41] [Entire Act] State of Karnataka - Subsection Section 41(4) in Karnataka Education Act, 1983 (4)The Governing Council shall have the power to appoint the head of the institution and also to take disciplinary action against him according to the prescribed rules.
