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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in The Karnataka Education Act, 1983

(3)It applies to all educational institutions and tutorial institutions in the State except,-
(i)institutions for scientific or technical education financed by the Central Government, and declared by Parliament by law to be institutions of national importance;
(ii)institutions of higher education which shall be deemed to be University as declared by the Central Government by a notification, under section 3 of the University Grants Commission Act, 1956 (Central Act III of 1956);
(iii)institutions established or maintained and administered by or affiliated to or recognised by the University of Agricultural Sciences in so far as the matter pertaining to them are dealt within the University of Agricultural Sciences Act, 1963 (Karnataka Act 22 of 1963);
(iiia)Educational Institutions affiliated to or recognised by the Council of Indian School Certificate Examination or Central Board of Secondary Education respectively
(iv)in so far as the matters pertaining to colleges and institutions are dealt within,-
(a)the Indian Medical Council Act, 1956 (Central Act, CII of 1956);
(b)the Dentists Act, 1948 (Central Act XVI of 1948);
(c)the Pharmacy Act, 1948 (Central Act VIII of 1948);
(d)the Karnataka State Universities Act, 1976 (karnataka Act 28 of 1976);
(d-a) the All India Council for Technical Education Act, 1987 (Central Act 52 of 1987);(d-b) the Indira Gandhi National Open University Act, 1985 (Central Act 50 of 1985);(d-c) the National Council for Teachers Education Act, 1993 (Central Act 73 of 1993);
(e)the Karnataka Ayurvedic and Unani Practitioners' Miscellaneous Provisions Act, 1961 (Karnataka Act 9 of 1961) ; and
(f)the Karnataka Homoeopathic Practitioners Act, 1961 (Karnataka Act 35 of 1961);
(v)such other class or classes of institutions, subject to such conditions and to such extent as the State Government may, by notification, specify:
Provided that nothing in Chapter III, section 35 of Chapter V, Chapter VII and Chapters IX to XV (both inclusive) except sections 57 and 58 of Chapter X shall be applicable to commerce institutions.