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 5] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in The Karnataka State Universities Act, 2000

(1)The Registrar shall be a whole time Officer of the University. The State Government may appoint an Officer belonging to the All India Services working in super-time scale to be the Registrar of a University.