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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(6)(ii) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(ii)If the temporary vacancy in for period of less than a year, an appointment to such vacancy shall be made on the recommendation of a local Selection Committee consisting of the Dean of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor.