Section 52(2) in Karnataka Janapada Vishwavidyalaya Act, 2011
(2)Every such Board for selection,-(A)to the post of Professors, Associate Professor and Assistant Professors shall consist of,-(i)The Vice-Chancellor-ex-officio Chairman;(ii)The Chairman of the Departmental Council concerned, if he is a Professor and if he is not a Professor, a Professor from the same Department, and if there is no Professor, a Professor in the concerned Department from any other University in the State nominated by the Chancellor, on the recommendation of the Government:Provided that if no such Professor is available in any of the universities in the State, such Professor in the concerned Department from a Central Institute within the State or from a university in any other State shall be nominated.(iii)Four experts to be nominated by the Chancellor on the recommendation of the Government from among the persons serving in any University of the State or any other institutions recognised by the Government of whom one shall be a person belonging to Scheduled Castes or Scheduled Tribes and another to Other Backward Classes:Provided that if such persons are not available in any of the Universities in the State, such persons serving in any other University in India shall be nominated.(B)to the post of lecturer shall consist of,-(i)Vice-Chancellor-ex-officio Chairman;(ii)three experts to be nominated by the Chancellor from the panel of University Grant Commission of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and another to Other Backward Classes.(iii)the Chairman of the Departmental Council concerned, if he is a Professor and if he is not a Professor, a Professor in the same Department and in case there is no Professor in the Department, a Professor in any other university in the State in the same Department to be nominated by the Government and where no such Professor is available in any university in the State, such Professor in the concerned Department from a Central Institute within the State or from a University in any other State to be nominated by the Government.(C)to the post of Librarian shall consist of,-(i)The Vice-Chancellor-ex-officio Chairman;(ii)Three Library experts to be nominated by the Chancellor from the panel of the University Grant Commission of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and another to Other Backward Classes;(iii)One Librarian nominated by the Government among the Librarians of the Library in any other University in the State and where no such Librarian is available in any University in the State, a Librarian of the Central Institute within the State.
