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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2) in The Karnataka State Universities Act, 2000

(2)A motion for the with drawl or the modification of such rights shall be initiated only in the Syndicate. Any Member of the Syndicate, including Ex-Officio member who intends to move such a motion shall give a notice of it in writing setting out the grounds on which such a motion is made.