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[Cites 0, Cited by 14] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(5) in Karnataka Education Act, 1983

(5)In respect of an order imposing a penalty other than those specified in sub-section (1) of section 92, on any teacher or other employee, an appeal shall lie to the competent authority within three months from the date of communication of the order imposing such penalty.