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[Section 110]
[Entire Act]
State of Karnataka - Subsection
Section 110(2) in The Karnataka Education Act, 1983
| (a) | the Commissioner or the Secretary to Government of the concerned department, | Chairman |
| (b) | the Commissioner for Public Instruction or the Director of Collegiate Education or the Director of Medical Education or the Director of Adult Education or the Director of Vocational Education, as the case may be, | Member |
| (c.) | three other persons to be nominated by the State Government among the educationists in the concerned area | Members |