Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(7) in THE ATRIA UNIVERSITY ACT, 2020

(7)In the event of there being a conflict inter-se between the functionary orbody and any other functionary or body of the University, then the issue shall bereferred to the Chancellor and the decision of the Chancellor in respect of such issueshall be final and binding on the University.