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 21] [Entire Act]

State of Karnataka - Subsection

Section 21(a) in Karnataka Education Act, 1983

(a)[ "answer script" in relation to any examination means material or medium supplied or facilitated by the competent authority for the candidates to record their answers in the manner prescribed, and such material or medium either before or after recording of the answers by the candidates shall be property of the competent authority.] [Inserted by Act 18 of 2017, w.e.f. 06.04.2017.]
(aa)[] [Clause (a) renumbered as clause (aa) by Act 18 of 2017, w.e.f. 06.04.2017.] "educational institutions" means any University, any college affiliated to or maintained by the University, any junior college, any school or institution imparting primary, secondary or technical education and includes the Karnataka State Secondary Education Examination Board, the Karnataka State Board of Technical Education, the Karnataka Pre-University Board and such other institution or classes of institution as may be notified by the State Government in the official Gazette;