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State of Karnataka - Section

Section 7 in Karnataka Secondary Education Examination Board Act, 1966

7. Disqualifications of co-opted persons.

- A person shall be disqualified for being co-opted to the Examiner's Committee or any other committee appointed under section 21 or section 22 or for continuing to act after co-option, if he is or becomes subject to any disqualification specified in section 6.