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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(2)(a) in Karnataka Education Act, 1983

(a)the teacher or employee is informed in writing of the proposal to take action against him and of the allegation on which it is proposed to be taken and given an opportunity to make any representation which he may wish to make; and