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[Cites 0, Cited by 7] [Entire Act]

State of Karnataka - Section

Section 13 in The Karnataka State Universities Act, 2000

13. The Pro-Chancellor.

(1)The Minister incharge of Higher Education in Karnataka shall, by virtue of his office be the Pro-Chancellor of the University.
(2)He shall, in the absence of the Chancellor, preside at any Convocation of the University.