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State of Karnataka - Section

Section 33 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020

33. Statutes how made.- (1) The first statutes framed by the Board of

Management shall be submitted to the Board of Governors for its approval.
(2)The Board of Governors shall consider the First Statutes, submitted by theBoard of Management and shall give its approval thereon with such modifications, ifany, as it may deem necessary.(3 ) The University shall publish the First Statutes, as approved by the Boardof Governors in the University Notification, and thereafter, the First Statutes shallcome into force from the date of its publication.