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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(5)(g) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(g)Bring to the notice of the Vice-Chancellor any un-authorised expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and