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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2)(c) in The Karnataka State Universities Act, 2000

(c)to appoint, subject to the provisions of Section 34 examiners and moderators and if necessary to change or to remove them and also to fix their fees, emoluments and travelling and other allowances;