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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(3) in The Karnataka State Universities Act, 2000

(3)Nothing contained in sub-section (2) shall be deemed to confer on the Syndicate, the power to revise the Pay scales of any of the employees or to grant any allowances or emoluments to them.