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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Adichunchanagiri University Act, 2012

(2)The Nomination Committee referred to in sub-section (1) shall consist of the following persons, namely:-
(i)One person nominated by the Chancellor;
(ii)Two nominees of the Board of Governors, one of whom shall be nominated as the Convener of the Committee by the Board of Governors.