Legal Document View

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
[Cites 0, Cited by 1] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(x) in The Karnataka State Universities Act, 2000

(x)Six students to be nominated by the Vice-Chancellor for a period of two years of whom One shall be a Student of a Degree Course, one, a Student of a Post-Graduate Course, one, a student of a Professional Course, one, a candidate of the National Cadet Corps , one a candidate of the National Social Service , one sports candidate on the basis of merit and of them so atleast one shall be a woman and one a Research Student.