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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(5) in The Karnataka State Universities Act, 2000

(5)If for any reason any examiner appointed by the Syndicate is unable to accept the examinership and a fresh appointment cannot be made in time by the Syndicate, the Vice-Chancellor shall appoint another examiner and report such appointment to the Syndicate.