Legal Document View

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
[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(2)(iv) in Rajiv Gandhi University of Health Sciences Act, 1994

(iv)Three persons nominated by the Chancellor in consultation with the State Government, one of whom shall be a person belonging to the Scheduled Castes or the Scheduled Tribes and the another shall be a person belonging to other Backward Classes declared as such by the State Government or any religious or linguistic minority. The term of such members shall be three years.