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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)The State Government may appoint an officer belonging to Karnataka Administrative Service (Senior Scale) or an equivalent grade officer in the Department of Rural Development and Panchayat Raj or a Professor of any University as the Registrar.