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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(ix) in Rajiv Gandhi University of Health Sciences Act, 1994

(ix)Six persons nominated by the Chancellor in consultation with the Vice- Chancellor from amongst persons having special interest in health sciences out of whom one shall be person belonging to the Scheduled Castes and one belonging to the Scheduled Tribes and one shall be a woman;