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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(6) in Rajiv Gandhi University of Health Sciences Act, 1994

(6)All appointments shall be made by the Syndicate in the case of difference between the Board and the Syndicate, the matter shall be referred to the Chancellor, whose decision shall be final: Provided that appointments to post the maximum of the scale of pay of which does not exceed rupees two thousand and twenty four shall be made by the Vice-Chancellor.