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 4] [Section 39] [Entire Act] State of Karnataka - Subsection Section 39(1) in The Karnataka State Universities Act, 2000 (1)Any member nominated to any of the authorities under this Act shall hold office during the pleasure of the nominating authority concerned.
