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State of Karnataka - Section

Section 50 in The Karnataka State Universities Act, 2000

50. Annual Report.

(1)The Syndicate shall prepare the annual report containing all the particulars highlighting the activities of the University, target and achievements concerning each financial year and submit it to the Academic Council before 30th June. The Academic Council may pass resolutions thereon and refer back the annual report to the Syndicate for compliance. The Syndicate shall take action in accordance therewith. The action taken thereon shall be intimated to the Academic Council at its earliest next meeting.
(2)Copies of the annual report incorporating the resolutions of the Academic Council shall be submitted to the State Government before 30th of September every year. The State Government shall lay the same before both the Houses of the State Legislature at their next earliest sessions.Chapter-VII Vacancies in the Authorities