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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)Any member nominated to the Executive Council shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehavior, misconduct, or otherwise after holding an enquiry;