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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Kannada University Act, 1991

(1)The Registrar shall be a wholetime salaried officer of the University appointed by the Executive Council for such period as may be specified by the Executive Council and the terms and conditions of service of the Registrar shall be such as are specified in the first statutes.