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[Cites 0, Cited by 4] [Section 98] [Entire Act]

State of Karnataka - Subsection

Section 98(1) in Karnataka Education Act, 1983

(1)Where retrenchment of any employee is rendered necessary by the Governing Council or competent authority consequent on any change relating to education or course of instruction or due to any other reason, such retrenchment may be effected with the prior approval of the competent authority or the next higher authority, as the case may be.