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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(6) in Karnataka Education Act, 1983

(6)Where the educational agency does not, within a reasonable time, take action to the satisfaction of the State Government or the competent authority, they may, after considering any explanation furnished or representation made by the educational agency, issue such directions as may deem fit, and the educational agency and the head of the institution shall comply with such directions and shall be responsible for the implementation of every such direction.