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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in The Karnataka State Universities Act, 2000

(1)In the event of death, suspension or temporary absence of the Registrar, the Registrar (Evaluation) or the Finance Officer the Chancellor may authorise any other suitable officer of the University to perform the duties of the Registrar, Registrar (Evaluation) or the Finance Officer, as the case may be.