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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(2) in The Karnataka State Universities Act, 2000

(2)Subject to statutes made in this behalf an Autonomous College so designated shall be entitled to design the courses of studies, devise appropriate teaching methods, devise methods of evaluation examination and tests pertaining to the award of the degree or diploma by the University and frame rules of admission of students.