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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(1) in The Karnataka State Higher Education Council Act, 2010
| (i) | The Minister in charge of the Higher Education | Chairman |
| (ii) | An eminent educationist who is or has been theVice-Chancellor of the university or member of any apex body ofHigher education nominated by the Government | Vice-Chairman |
| (iii) | the Executive Director | Member-Secretary |
| (iv) | Vice-Chancellors of the State Universities | Members |
| (v) | A nominee of the University Grants Commissionnot below the rank of Joint Secretary | Ex-officio member |
| (vi) | Ten academicians of repute from differentAcademic disciplines, of whom two shall be a woman and twobelonging to the Scheduled Castes or Scheduled Tribes, nominatedby the Government. | Members |
| (vii) | The Principal Secretary to Government, FinanceDepartment | Ex-officio Member |
| (viii) | The Principal Secretary to Government, HigherEducation Department | Ex-officio Member |
| (ix) | The Principal Secretary to Government, MedicalEducation | Ex-officio member |
| (x) | The Principal Secretary to Government, Primaryand Secondary Education | Ex-officio member |
| (xi) | The Principal Secretary to Government,Agriculture | Ex-officio member |
| (xii) | The Principal Secretary to Government,Horticulture | Ex-officio member |
| (xiii) | The Principal Secretary to Government, AnimalHusbandry & Veterinary Sciences | Ex-officio member |
| (xiv) | The Secretary to Government, Law and Justice | Ex-officio member |
| (xv) | The Principal Secretary to Government, SocialWelfare | Ex-officio member |
| (xvi) | The Commissioner of Collegiate Education | Ex-officio member |
| (xvii) | The Director of Technical Education | Ex-officio member |
| (xviii) | The Director of Medical Education | Ex-officio member |
| (xix) | The Commissioner for Pre-University Board. | Ex-officio member |