Section 11 in The Karnataka State Higher Education Council Act, 2010
11. Terms and conditions of the Vice-Chairman, the Executive Director and members.
(1)The Vice-Chairman, Executive Director or any Member, may in writing under his signature, addressed to the Chairman, resign his membership to the Council:Provided that he shall continue to hold such office until his resignation is accepted and communicated in writing.(2)The salaries, allowances and other perquisites payable to the Vice Chairman shall be the same as that of a Vice Chancellor of a University.(3)The salaries and allowances payable to the Executive Director shall be the same as that of a Principal Secretary to the Government, if he is a retired officer, and his pay shall be reduced to that of his pension and DCRG. If a serving officer is appointed is not entitled for any salary or allowances.(4)Subject to the pleasure of the Government, a non-official member shall hold the office for a term of five years or till the expiry of the term of the body represented by him whichever is earlier.(5)The non-official member shall be eligible for such rate of travelling allowance, daily allowance and sitting fee as may be prescribed.(6)Subject to the provisions of this section, the other terms and conditions of service of the Vice-Chairman, Executive Director and Members shall be such as may be prescribed.
