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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(4)(b) in Kannada University Act, 1991

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Executive Council within thirty days from the date on which he has notice of such action. The Vice-Chancellor shall give effect to the order passed by the Executive Council on such appeal.