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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(3)(a) in The Karnataka Education Act, 1983

(a)may, if satisfied from the material on record that the order is arbitrary, perverse, malafide, violative of the rules of natural justice or not sustainable on any other ground, pass such orders including one for the reinstatement of the employee, as it deems fit on such terms and conditions, if any, including payment of salary allowances and costs;