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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1) in Karnataka Education Act, 1983

(1)There shall be a President and Secretary for every Managing Committee appointed from among its members:Provided that no employee of the private educational institution other than its academic head shall be chosen as the secretary:Provided further that every person who, on the date of commencement of this Act, is exercising the powers of the secretary, shall be deemed to be the Secretary of the institution.