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

State of Karnataka - Subsection

Section 15(7) in The Karnataka State Law University Act, 2009

(7)The Vice Chancellor shall be responsible for,-
(a)the proper administration of the University and for close co-ordination and integration of teaching, research and dissemination of knowledge;
(b)presenting of the Annual Financial Estimates and the Annual Accounts and Balance Sheet to the Syndicate.