Section 17(4) in Karnataka Secondary Education Examination Board Act, 1966
(4)Where a difference of opinion arises between the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the Board or a Committee in respect of any action taken under sub-section (3), the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall submit the matter to the State Government through [the Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the decision of the State Government thereon shall be final.
