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State of Karnataka - Section

Section 110 in Karnataka Education Act, 1983

110. Standing Committee.

(1)There shall be Standing Committee of the State Educational Advisory Council for each of the Departments, namely, Public Instruction, Collegiate Education, Technical Education, Medical Education, Vocational Education and Adult Education.
(2)Each such committee shall consist of the following members:-
(a) the Commissioner or the Secretary to Governmentof the concerned department, Chairman
(b) the Commissioner for Public Instruction or theDirector of Collegiate Education or the Director of MedicalEducation or the Director of Adult Education or the Director ofVocational Education, as the case may be, Member
(c) three other persons to be nominated by the StateGovernment among the educationists in the concerned area Members
(3)The powers and functions and term of office of the members of the Standing Committee shall be such as may be prescribed.