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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(6) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(6)On receipt of application under sub-section (3), it shall be placed before the Syndicate for consideration. The Syndicate on consideration of each of the applications for affiliation shall direct a local inquiry to be made by a Local Inquiry Committee:Provided that the local inquiry committee shall consist of atleast one person belonging to the Scheduled Castes or the Scheduled Tribes.