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[Cites 0, Cited by 0] [Section 22(16)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(16)(b) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(b)to make statute specifying the mode of appointment of administrative and other similar posts and fix their emoluments if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;