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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis-behaviour, misconduct or otherwise after holding an enquiry:Provided that, any ex-officio member of the Executive Council or the Academic Council shall cease to hold the membership on attainment of superannuation.