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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2) in The Karnataka State Universities Act, 2000

(2)In making the Ordinances, the Syndicate shall consult,-
(a)the Board or the Boards of Studies concerned when such Ordinances affect the duties of examiners; and
(b)the Academic Council when such Ordinances affect the courses of study, conduct of the standard of examinations or the conditions of residence of students.