Section 8 in The Karnataka State Higher Education Council Act, 2010
8. The Executive Director.
(1)A senior administrative officer, serving or retired, not below the rank of a Principal Secretary to the State Government, having aptitude and experience in the field of education or who is or has been a Vice-Chancellor or a Professor with not less than ten years of experience shall be appointed by the Government as the Executive Director of the Council.(2)The Executive Director shall be appointed by the Government ordinarily for a term of five years and shall not be eligible for reappointment for a second term:Provided that a person who has not attained the age of sixty-five years shall be eligible to be appointed as the Executive Director.(3)The Executive Director shall be the Executive officer and responsible for the co-ordination of the functions of the Council.(4)The Executive Director shall exercise such powers and perform such functions as may be prescribed.
