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[Cites 0, Cited by 3] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3) in Rajiv Gandhi University of Health Sciences Act, 1994

(3)In making an Ordinance the Syndicate shall consult,-
(a)the Boards of Studies in matters relating to the appointment and duties of examiners; and
(b)the Academic Council in matter relating to conduct or standard of examination or conditions of residence of students.