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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(4)(a) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(a)The Vice-Chancellor shall have power to take action on any matter and shall by order take such action as he may deem necessary but shall, as soon as may be there after report the action taken to the officer or authority or body who or which would have ordinarily dealt with the matter: