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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(xvi) in The Karnataka State Law University Act, 2009

(xvi)to create posts of Lecturers, Readers and Professors and other teaching posts required by the University and to appoint persons to such posts with prior concurrence of the State Government subject to reservation policy of the State;