Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(c) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(c)To admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and teachers.