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 0] [Section 33] [Entire Act] State of Karnataka - Subsection Section 33(6) in Karnataka Janapada Vishwavidyalaya Act, 2011 (6)A member of the Board shall not be appointed as examiner except by the resolution passed by the Syndicate with a two-thirds majority of the members present.
