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[Cites 0, Cited by 1] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(2) in Karnataka Education Act, 1983

(2)The managing committee may with prior approval of the State Government or any authority authorised in this behalf by the State Government also prescribe standards of conduct to be observed by employees, provided they are not inconsistent with those prescribed under sub-section (1).