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 1] [Section 57] [Entire Act] State of Karnataka - Subsection Section 57(1) in The Karnataka State Universities Act, 2000 (1)There shall be constituted a Board of Appointment to select the candidates for appointment to non-teaching, ministerial and other posts in the University.
