Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Karnataka - Subsection Section 24(3) in R V University Act, 2019 (3)The tenure of office of the members of the Board of Governors, appointment of members, other than Government nominees, renewal and removal, etc:, shall be such as may be laid down by the Statutes.
