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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(2) in The Karnataka Education Act, 1983

(2)The Educational Appellate Tribunal shall consist of one person who is or has been a Judicial Officer not below the rank of a District Judge:Provided that pending constitution of the Educational Appellate Tribunal under sub-section (1), the District Judge of each District shall function as the Educational Appellate Tribunal of the District.