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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(c) in Rajiv Gandhi University of Health Sciences Act, 1994

(c)If the Chancellor does not approve of any one of the persons recommended by the committee or if the person so recommended is not willing to accept the appointment, the Chancellor may call for fresh recommendations from the committee.