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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Karnataka Education Act, 1983

(2)The State Government may also appoint such number of officers as may be necessary, designated as Additional Director, Joint Director, Deputy Director or otherwise, for each department or group of departments to assist each such Director in the exercise of the powers conferred on and the performance of the functions entrusted to him by or under this Act.