Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Greater Bengaluru City Corporation -

Section 26 in Rai Technology University, Bangalore Act, 2012

26. The Research Council.

(1)The Research Council shall be the Principal Research Committee of the University and shall provide the larger holistic vision of the kind of research to be undertaken by the University, including prioritization of the research areas. This Council shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co-ordinate and exercise general supervision over the Research and innovation polices of the University.
(2)The Research Council shall consist of the following, namely:-
(i) The Vice-Chancellor Chair Person
(ii) The Pro Vice Chancellor Member
(iii) The Dean of Research Secretary
(iv) Head of the Department of Innovation Member
(v) Deans of all Faculties Members and
(vi) Such other members as may be specified in theStatutes.