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[Cites 0, Cited by 9] [Section 92(1)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1)(b) in Karnataka Education Act, 1983

(b)after an inquiry, in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of the said charges, and where it is proposed after such inquiry to impose on him such penalty, it may impose such penalty, on the basis of the evidence adduced during such inquiry: