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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3) in The Karnataka State Universities Act, 2000

(3)The Planning, Monitoring and Evaluation Board shall meet atleast once in three months. Every resolution of the Planning, Monitoring and Evaluation Board shall be placed before the Academic Council and Syndicate for consideration and taking action thereon.