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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Visvesvaraya Technological University Act, 1994

(1)The Registrar shall be a whole time officer of the University appointed by the Vice-Chancellor with the approval of Executive Council from out of not less than three persons recommended by the Vice-Chancellor to the Executive Council for such period and on such terms as may be prescribed by the Statutes.