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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(7) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(7)Any member nominated to the Board shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehavior, misconduct or otherwise after holding an enquiry.