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 0] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(4) in Karnataka Secondary Education Examination Board Act, 1966 (4)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall make appointments of Examiners out of the panel drawn up by the Examiners' Committee.
