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[Section 23]
[Entire Act]
State of Karnataka - Subsection
Section 23(1) in The M.S. Ramaiah University of Applied Sciences Act, 2012
| (i) | The Chancellor | Chairperson; |
| (ii) | The Vice-Chancellor | Member; |
| (iii) | The Principal Secretary/Secretary to the StateGovernment in the Higher Education or by his nominee not belowthe rank of Deputy Secretary ; | |
| (iv) | The Principal Secretary/Secretary to theGovernment in the Medical Education or by his nominee not belowthe rank of Deputy Secretary; | |
| (v) | One expert from the field of management, financeor any other specialized, including administration to benominated by the State Government; | |
| (vi) | Two persons nominated by the Sponsoring Body ofwhom one shall be woman; | |
| (vii) | The Pro Vice-Chancellor who shall be anon-voting member; | |
| (viii) | One eminent educationist nominee of theuniversity grant commission. |