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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(3) in The Karnataka State Universities Act, 2000

(3)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis-behaviour, misconduct or otherwise after holding an enquiry;Provided that any Member of the Academic Council or Syndicate shall cease to hold the membership on attainment of Superannuation.