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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2)(vi) in Karnataka Education Act, 1983

(vi)fails to restore, within the time specified by the competent authority, an employee whose services have been wrongfully dispensed with or fails to pay him any arrears of salary or other benefits when directed to do so by the competent authority.