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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in The Karnataka State Universities Act, 2000

(1)There shall be a Planning, monitoring and Evaluation Board to plan the Academic courses, Research Programmes, Interdisciplinary activities, interaction with outside agencies for training, extension and research, and to monitor from time to time the implementation of the programmes and activities formulated by it.