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State of Karnataka - Section

Section 44 in The Karnataka Education Act, 1983

44. Removal of the Secretary.-

Notwithstanding any-thing contained in section 43, if at any time the competent authority is satisfied that the Secretary is not managing the private educational institution in accordance with the provisions of this Act and the rules, it may direct the Governing Council to replace the Secretary by another person. The Governing Council shall be bound to comply with the said direction.