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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(12) in The Karnataka State Law University Act, 2009

(12)If a Professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his dis¬advantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.