Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(1) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Syndicate, the Academic Council and such other authorities of the University within six months of the notified date or such-longer period not exceeding one year as the Government may, by notification direct.