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 57(2)] [Section 57] [Entire Act] State of Karnataka - Subsection Section 57(2)(viii) in The Karnataka State Universities Act, 2000 (viii)The Director of Women and Child Development or her nominee not below the rank of a Deputy Director.