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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2) in Karnataka Education Act, 1983

(2)The Secretary shall, subject to the general superintendence and control of the Managing Committee, be the Chief Executive of the institution in all matters pertaining to the private educational institution and all acts done by the Secretary in connection with the affairs of the educational institution shall be binding on the Governing Council provided that the Governing Council may within a period of fifteen days from the date of the aforesaid acts of the Secretary, modify or cancel such act.