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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(3) in Karnataka Janapada Vishwavidyalaya Act, 2011

(3)Academic, Planning, Monitoring and Evaluation Board shall meet atleast once in three months. Every resolution of the Academic, Planning, Monitoring and Evaluation Board shall be placed before the Academic Council and Syndicate for consideration and taking action thereon.