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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(3)(iii) in The Karnataka State Universities Act, 2000

(iii)to scrutinise all proposals of the University involving expenditure for which no provision is made in the budget or involving the expenditure in excess of the amount provided for in the budget including creation, upgradation and abolition of posts in the University;