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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in The Karnataka State Law University Act, 2009

(1)The Vice Chancellor shall be the principal executive and academic head of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the Authorities of the University. He shall have full powers for maintaining discipline in the University.