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

State of Karnataka - Subsection

Section 33(7) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(7)Any member nominated to the Academic Council shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehaviour, misconduct, or otherwise after holding an enquiry.