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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(5) in Karnataka Janapada Vishwavidyalaya Act, 2011

(5)If for any reason any examiner appointed by the Syndicate is unable to accept the examinership and a fresh appointment cannot be made within time by the Syndicate, the Vice-Chancellor shall appoint another examiner and report such appointment to the Syndicate.