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[Cites 0, Cited by 2] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(3) in The Karnataka State Universities Act, 2000

(3)The Board shall prepare a list of candidates for appointment to the direct recruitment vacancies arranging the names in the order of merit being determined on the basis of the percentage of marks obtained by them in the qualifying examination and the marks awarded in the interview.