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[Cites 0, Cited by 2] [Section 98] [Entire Act]

State of Karnataka - Subsection

Section 98(2) in Karnataka Education Act, 1983

(2)Where any retrenchment of the member of the teaching staff in any aided Educational Institutions is effected, the State Government or the competent authority shall, subject to prescribed rules or orders governing the reservation in posts to Scheduled Castes and Scheduled Tribes and other Backward Classes, appoint such person to a similar post where available in any other aided educational institution.