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State of Karnataka - Section

Section 11 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

11. Executive Committee of the Authority.

(1)There shall be a Executive Committee of the Authority to carry on day to day business of the Authority.
(2)The Executive Committee shall have the power to transact all business of the Authority and shall report all important matters of the Authority for approval in the next meeting.
(3)The Executive Committee shall consist of the following members, namely:-
(a) The Executive Director Chairman
(b) An officer not below the rank of DeputySecretary to the Government nominated by the State Government Member
(c) The Registrar Member Secretary
(4)The administrative and financial powers of the Executive Committee shall be such as may be prescribed.