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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in The Karnataka State Higher Education Council Act, 2010

(2)The Vice-Chairman or the Executive Director shall not be removed except by an order of the State Government passed on the ground of willful omission or refusal to carry out the provisions of this Act or Rules or Regulations made there under or for abuse of the powers vested in him after consideration of the report of an inquiry ordered by the State Government in this behalf.