Section 3 in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
3. State Common Entrance Test Committee.-
(1)There shall be a State Common Entrance Test Committee consisting of,-(a)The Principal Secretary to Government, Department of Higher Education - Chairperson(a1)The Secretary to Government, Department of Medical Education - Co-Chairperson(a2)Vice Chancellor of either Rajiv Gandhi University of Health Sciences or Vishveshwaraiah Technological University, nominated by the State Government - Member(b)Director of Medical Education - Member(c)Director of Technical Education - Member(d)Director of Indian Systems of Medicine and Homoeopathy - Member(e)Three persons to be nominated by the State Government from among the Principals of aided or unaided colleges - Members(i)One from medical colleges(ii)One from dental colleges(iii)One from engineering colleges(f)Special Officer, Common Entrance Test Cell - Member-SecretaryProvided that, in case all private unaided Professional Educational Institutions agree and opt to fill all of their seats except the seats reserved for non-resident Indian students through State Common Entrance Test Cell, then the State Government may, by notification, reconstitute the State Common Entrance Test Committee consisting of such number of members, as it deems fit, including representatives from the management of private unaided Professional Educational institutions imparting education in Medical, Dental, Engineering and other faculties.(2)The Committee shall conduct a Common Entrance Test for admission of students to the Government seats in professional educational institutions. For the purpose of ensuring this the State Government shall provide such number of officers and officials to the State Common Entrance Test Committee as may be required.(3)The Chairperson shall preside over the meeting and the committee shall adopt such procedure as it deem fit.(4)The Committee shall have such powers and shall discharge such functions and conduct the examination in such manner as may be prescribed.(5)Subject to the pleasure of the authority competent to nominate, the nominated members of the Committee shall hold office for the period of two years from the date of their nomination. In case of any vacancy arising earlier for any reason, such vacancy shall be filled in the manner specified above for the remainder of the term. The non-official members shall be eligible to draw such rate of sitting fee and Traveling Allowance as may be prescribed.(5A)Any vacancy in the Constitution of the Committee shall not invalidate the proceedings of the Committee.(6)Admission to every Government seat shall be made on the basis of merit secured in the Common Entrance Test conducted by the State Common Entrance Test Committee followed by centralised counseling subject to the reservation policy of the State.
