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

State of Karnataka - Subsection

Section 57(5) in The Karnataka State Universities Act, 2000

(5)All appointments shall be made by the Syndicate by operating the select list prepared by the Board in the order of merit in which the names have been arranged. If any difference arises between the Board and the Syndicate, the matter shall be referred to the Chancellor, through the State Government in the Department of Education. The decision of the Chancellor upon such reference shall be final.