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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(e) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(e)Seven members nominated by the Government of whom, one shall be a Woman Member, one shall be a person belonging to other Backward Classes, one shall be a person belonging to Religious Minority, one shall be a person belonging to Scheduled Caste and one person who belongs to Scheduled Tribe.