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State of Karnataka - Section

Section 34 in THE ATRIA UNIVERSITY ACT, 2020

34. Statutes how made.- (1) The first statutes framed by the Board of

Management shall be submitted to the Board of Governors for its approval.
(2)The Board of Governors shall consider the First Statutes, submitted by theBoard of Management and shall give its approval thereon with such modifications, ifany, as it may deem necessary.
(3)The University shall publish the First Statutes, as approved by the Board ofGovernors in the University Notification, and thereafter, the First Statutes shall comeinto force from the date of its publication.