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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(6)(i) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(i)If the temporary vacancy is for duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure, indicated in the foregoing provisions: