Section 30(1)(d) in The Karnataka State Universities Act, 2000

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State of Karnataka - Subsection

Section 30(1)(d) in The Karnataka State Universities Act, 2000

(d)if he has failed to complete a course in six years:

(xi)Six persons nominated by the State Government for a term of three years from amongst eminent educationists of whom one belonging to the Scheduled Castes or the Scheduled Tribes; one belonging the Other Backward Classes,one representing the Women, one representing the religious minority and two representing others;

(xii)The Librarian;

(xiii)The Director of Students Welfare;

(xiv)The Director of Planning, Monitoring and Evaluation Board;

(xv)The Director of the College Development Council;

(xvi)The Director of Physical Education;

(xvii)The Registrar (Evaluation)

(xviii)The Registrar - Member Secretary.

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State of Karnataka - Subsection

Section 30(1)(d) in The Karnataka State Universities Act, 2000