Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Karnataka - Subsection Section 14(5) in The Karnataka State Law University Act, 2009 (5)The Vice-Chancellor shall hold office for a term of four years or until he attains the age of sixty-five years whichever is earlier. He shall not be eligible for reappointment.
