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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1) in The Karnataka State Universities Act, 2000

(1)Save as otherwise provided, the term of the office of the Members other than the Ex-officio Members of the Academic Council and the Syndicate shall be three years, or till reconstitution, whichever is earlier.