Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 92(3)] [Section 92] [Entire Act] State of Karnataka - Subsection Section 92(3)(c) in Karnataka Education Act, 1983 (c)the Managing Committee placing an employee under suspension shall forthwith report to the competent authority the circumstances in which the order was made.