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 11] [Entire Act] State of Karnataka - Subsection Section 11(2) in Karnataka Secondary Education Examination Board Act, 1966 (2)No recommendation for the removal of any member shall be made by the Board unless the person concerned has been given a reasonable opportunity of being heard.
